Section 19(7) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010
(7)In the event affairs of the LLP are not fully wound up within a period of one year from the date of commencement of voluntary winding up, LLP Liquidator shall file an application before the Tribunal explaining the reasons thereof and seek appropriate directions.Explanation: - (i) For the purpose of this rule, the application may be presented in person or through registered or speed post or any other mode specified in rule 15 of the Limited, Liability Partnership Rules 2009;(ii)In computing the period of thirty days from the date of the order, the requisite time for obtaining a certified copy of the order shall be excluded.
