Section 18(3) in The Limited Liability Partnership Rules, 2009
(3)A foreign LLP or a foreign company may on payment of fee as mentioned in Annexure `A', apply in Form 25 to the Registrar for reserving its existing name by which it is registered in the country of its regulation or incorporation:Provided that such reservation shall be valid for three years but may be renewed on a fresh application along with payment of fee as provided in Annexure "A".
