Section 251(1) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010
(1)The Liquidator shall maintain the following Registers and Books either in physical or digital format or both physical and digital:-(a)Register of Liquidations in Form No. 87.(b)Central Cash Book in Form No. 87A.(c)LLP's Cash Book in Form No. 87B.(d)General Ledger in Form No. 87C.(e)Cashier's Cash Book in Form No. 87D.(f)Bank Ledger in Form No. 87E.(g)Register of Assets in Form No. 87F.(h)Investment Register in Form No. 87G.(i)Register of Book Debts and Outstanding in Form No. 87H.(j)Tenants Ledger in Form No. 87I.(k)Suits Register in Form No. 87J.(l)Decree Register in Form No. 87K.(m)Sales Register in Form No. 87L.(n)Register of Claims and Distributable sums in Form No. 87M.(o)partners Register/ Ledger in Form No. 87N.(p)Distributable sums Paid Register in Form No. 87O.(q)Commission Register in Form No. 87P.(r)Suspense Register in Form No. 87Q.(s)Documents Register in Form No. 87R.(t)Books Register in Form No. 87S.(u)Register of unclaimed distributable sums and undistributed assets, deposited into the LLPs liquidation account in Form No. 87T;(v)A Record Book for each LLP in which shall be entered all minutes of proceedings and the resolutions passed at any meeting of the creditors or partners or of the Committee of Inspection, the substance of all orders passed by the Tribunal in the liquidation proceedings, and all such matters other than matters of account as may be necessary to furnish a correct view of the administration of the LLP's affairs; and(w)any other register as may be prescribed by the Tribunal or the Central Government from time to time.
