Section 136 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010
136. Summons for direction to be taken out by Liquidator.
(1)As soon as practicable after the winding up order is made and in any event, not later than seven days after the filing of the report under sub-rule (1) of rule 34, the liquidator shall make a report for direction with regard to the performance by the liquidator of the duties under rule 41, the settlement of list of creditors and settlement of list of partners.(2)Upon hearing the liquidator, Tribunal may give such directions as it shall think fit in regard to the said matters.Settlement of list of creditors
