Section 261 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012
261. Distributable sum and interest to be credited.
- All distributable sums and interest accruing from securities or investments shall from time to time be received by the Bank and placed to the credit of the account of the Liquidator and intimation thereof shall be given to the Liquidator, who shall thereupon credit such distributable sum or interest in his accounts to the LLP to which the security or the investment relating thereto belongs.
