Section 41(3) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010
(3)The advertisement inviting bids shall contain the following, namely:-(a)name, address of registered office of the LLP, its branch offices, if any, factories and plants and the place where assets of the LLP kept and available for sale;(b)last date for submitting bids which shall not exceed ninety days from the date of advertisement;(c)time during which the premises of the LLP shall remain open for inspection;(d)the last date for withdrawing the bid;(e)financial guarantee which shall not be less than one-half of the value of the bid;(f)validity period of the bids;(g)place and date of opening of the bids in public;(h)reserve price and earnest money to be deposited along with the bid;(i)any other terms and conditions of sale which may be specified by the Tribunal.
