Section 185(2) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010
(2)For the purpose of voting at any voluntary liquidation meeting, a secured creditor shall, unless he surrenders his security, lodge with the LLP liquidator, or where there is no LLP liquidator, at the registered office of the LLP, before the meeting, a statement giving the particulars of his security, the date when it was given and the value at which he assesses it, arid shall be entitled to vote only in respect of balance due to him, if any, after deducting the value of his security.
