Section 9 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010
9. Publication of resolution to wind up voluntarily.
- Where LLP has by resolution resolved for voluntary winding up and consent of creditors under clause (b) of sub-rule (3) of rule 8 is received for voluntary winding up of the LLP, it shall, within fourteen days of the receipt of creditors consent, give notice of the resolution by advertisement in a newspaper circulating in the district where the registered office or the principal office of the LLP is situated.
