Section 10(8) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012
(8)The LLP Liquidator, after his appointment, shall file a declaration in the Form No. 6 disclosing conflict of interest or lack of independence in respect of his appointment, if any, with the LLP or the creditors, as the case may be, and such obligation shall continue throughout the term of his or its appointment.
