Section 133 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012
133. Inspection of statement and report.
- Every creditor or partner, by himself, or by his agent, shall be entitled to inspect the statement of affairs submitted under rule 28 and the report of the Liquidators submitted under rule 34 on payment of a fee as specified in the Annexure and to obtain copies thereof or extracts therefrom on payment of the specified charges in Annexure.
