Section 217(1) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012
(1)Not less than seven clear days before the date fixed for the examination, the Liquidator shall give notice thereof to the creditors and partners of the LLP by advertisement in Form No. 71, in such newspapers as the Member shall direct, and shall within the same period, serve, either personally or by registered or speed post or through empanelled courier agency, on the person or persons to be examined, a notice in Form No. 72, of the date and hour fixed for the examination and the officer before whom it is to be held, together with a copy of the order directing the examination.
