Section 34(1) in The Limited Liability Partnership Rules, 2009
(1)A foreign limited liability partnership shall, within thirty days of establishing a place of business in India, file with the Registrar in Form 27-(a)a copy of the certificate of incorporation or registration and other instrument(s) constituting or defining the constitution of the limited liability partnership;(b)the full address of the registered or principal office of the limited liability partnership in the country of its incorporation;(c)the full address of the office of the limited liability partnership in India which is to be deemed as its principal place of business in India; and(d)list of partners and designated partners, if any, and the names and addresses of two or more persons resident in India, authorised to accept on behalf of the limited liability partnership, service of process and any notices or other documents required to be served on the limited liability partnership.
