Section 251(5) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010
(5)(i)Where the Liquidator is authorised to carry on the business of the LLP, he shall keep separate books of account in respect of such business and such books shall, as far as possible, be in conformity with the books already kept by the LLP in the course of its business. The Liquidator shall incorporate in the Central Cash Book and in the LLP's Cash Book, the total weekly amounts of the receipts and payments on such trading account.(ii)The trading account shall from time to time not less than once in every month, be verified by affidavit.
