Section 60(5) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012
(5)The liquidator or the LLP liquidator, as the case may be, shall be entitled to a receipt from the Scheduled bank for any money paid to it under sub-rules (2) and (3), and such receipt shall be an effectual discharge of the liquidator or the LLP Liquidator in respect thereof.
