Section 7(2) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012
(2)A declaration made under sub-rule (1) shall have no effect for the purposes of the Act and these rules, unless-(a)it is delivered to the Registrar for registration in Form No.3 within fifteen days immediately preceding the date of the passing of the resolution for winding up of LLP;(b)it contains a statement declaring that the LLP is not being wound up to defraud any person or persons;(c)it is accompanied by a statement of assets and liabilities prepared in Form No.4 for the period commencing from the date up to which the last account was prepared and ending with the latest practicable date immediately before the making of the declaration duly attested by at least two designated partners; and(d)it is accompanied by a report of the valuation of the assets of the LLP prepared by a valuer, if there are any assets of the LLP.
