Section 138(4) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010
(4)The Liquidator shall also give not less than fourteen days notice of the date fixed, in a winding up by the Tribunal, to every person mentioned in the statement of affairs, as a creditor, who has not proved his debt and to every person mentioned in the statement of affairs as a preferential creditor whose claim to be a preferential creditor has not been established or is not admitted, to the address indicated in the statement of affairs and such notice shall be in Form No. 42 or Form No. 43 and shall be sent to each such creditor either by letter post under certificate of posting or registered post or any other mode specified, in rule 15 of the Limited Liability Partnership Rules 2009.
