Section 116(2) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012
(2)Except where the LLP is the petitioner, the Liquidator shall cause a sealed copy of the order to be served upon the LLP by prepaid registered post or by empanelled courier agency addressed at its registered office (if any), or, if there is no registered office, at its principal or last known principal place of business, or upon such other person or persons or in such manner as the Tribunal may direct.
