Section 62(2) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012
(2)Without prejudice to sub-rule (1) above, the Central Government may, by notification, specify any other report, statement of accounts or other document or notice which shall be required to be filed, delivered, made or given, as the case may be, by the LLP Liquidator or Liquidator within the time specified in such notification.
