Section 11(1) in The Limited Liability Partnership Rules, 2009
(1)For the purposes of section 11, the incorporation document shall be filed in Form FiLLiP with the Registrar having jurisdiction over the State in which the registered office of the limited liability partnership is to be situated alongwith fee as provided in Annexure 'A':Provided that if an individual required to be appointed as designated partner does not have a DPIN or DIN, application for allotment of DPIN shall be made in Form FiLLiP :Provided further that the application for allotment of DPIN shall not be made by more than two individuals in Form FiLLiP:Provided also that an application for reservation of name may be made through Form FiLLiP:Provided also that where an applicant had applied for reservation of name under rule 18 in Form RUN-LLP and which has been approved, he may fill the reserved name as the proposed name of limited liability partnership.
