Section 52 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010
52. Statement that a LLP is in liquidation.
- Where an LLP is being would up, whether by the Tribunal or voluntarily, every invoice, order for goods or business letter issued by or on behalf of the LLP or a LLP Liquidator of the LLP, or a receiver or designated partner of the property of the LLP, being a document on or in which the name of the LLP appears, shall contain a statement that the LLP is being wound up.
