Section 157 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012
157. Notice of filing the list and inspection of the same.
- Upon the filing of the certificate containing the list of creditors as settled by the Liquidator, the Registrar of Tribunal shall notify the filing thereof on the notice board of the Tribunal and the certificate and the list of creditors as settled and the proofs relating thereto shall be open to the inspection of every creditor or partner on payment of a fee specified in Annexure.
