Section 252(2) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010
(2)The Liquidator shall maintain a bank remittance challan book in counterfoil, the leaves of which shall be serially numbered in which the acknowledgement of the Bank shall be obtained for all moneys (whether in cash or cheques) deposited into the Bank to the credit of the account mentioned in clause (1) above. The Form of the challan book shall be settled by the Liquidator in consultation with the bank.
