Section 275 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012
275. Applicability of rules.
(1)Where an application is made to the Tribunal in pursuance of the provisions relating to the voluntary winding up of a LLP, whether or not an order shall have been made that the voluntary winding up shall continue, the proceedings contained in these rules, so far as may be, shall be applied to the subject matter and mode of such application in a voluntary winding up.(2)Save as aforesaid, Rules which from their nature and subject-matter, or by the headlines above the group in which they are contained of by their terms are made applicable only to proceedings in a winding-up by the Tribunal or only to such proceedings and to proceedings in a creditors voluntary winding up, shall not apply to proceedings in a voluntary winding up, or, as the case may be, in a members' voluntary winding up, whether any such voluntary winding up is or is not being continued under the supervision of the Tribunal.
