Section 26(1) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010
(1)An application to the Tribunal for the winding up of an LLP shall be by a petition presented -(a)by the LLP or any of its partner or partners,(b)by any secured creditor or creditors, including any contingent or prospective creditor or creditors,(c)by the Registrar, or(d)by any person authorised by the Central Government in that behalf,(e)by the Central Government, in a case falling under section 51 of the Act,(f)by the Central Government or a State Government, in a case falling under clause (d) of section 64.
