Section 54 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012
54. Inspection of books and papers by creditors and partners.
(1)At any time after the making of an order for the winding up of a LLP by the Tribunal, any creditor or partner of the LLP may inspect the books and papers of the LLP only in accordance with, and subject to manner and conditions specified in Part VI.(2)Nothing in sub-rule (1) shall be taken as excluding or restricting any rights conferred by any law for the time being in force-(a)on the Central Government or a State Government or any authority or officer of such Government,(b)on any person acting under the authority of any such Government or of any such authority or officer.
