Section 259 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012
259. Liquidator to examine the accounts for purposes of investment.
- The Liquidator shall, at the end of every three months, examine the account of each liquidation in his charge to ascertain what moneys are available for investment, and shall make an entry at the end of every three months in the Record Book relating to the LLP of his having examined the account for the purpose and of the decision taken by him regarding the investment, and in case he decides not to invest any surplus funds, the reasons for such decision.
