Section 219(1) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012
(1)If a person examined before an officer appointed by the Member refuses to answer to the satisfaction of such officer any question which he may put or allow to be put, such officer shall report such refusal to the Member and upon such report being made, the person in default shall be dealt with in the same manner as if he had made default in answering before the Member.
