Section 275(1) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010
(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.
