Section 221(1) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012
(1)In respect of any examination, the Tribunal may order that the evidence be taken down in shorthand. Where such order is made, the Member or the officer before whom the evidence is taken shall nominate a person to take down the evidence and the costs, if any, occasioned thereby shall be paid out of the assets of the LLP.
