Section 219(2) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012
(2)The report shall be in writing and shall set forth the question or questions put and the answer or answers given (if any) by the person examined, and the officer shall notify the person examined of the date when he should attend before the Member. The report shall be in Form No. 73 and upon receiving the report, the Member may take such action thereon as he shall think fit.
