Section 146 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010
146. Proof of debt payable at a future time.
- A creditor may prove for a debt not payable at the date of the winding up order or at the date of passing of resolution, as if it were payable presently, and may receive distributable sums equally with the other creditors, deducting only thereout a rebate of interest at the rate of four per cent per annum computed from the date of declaration of the distributable sum to the time when the debt would have become payable according to the terms on which it was contracted.
