Section 27(2)(c) in The Limited Liability Partnership Rules, 2009
(c)Records to be preserved for three years-(i)All books, records and papers, other than those specified in sub-rule (1), clauses (a) and (b) of sub-rule (2), sub-rule (3) and sub-rule (4).(ii)Routine correspondence regarding payment of fees, additional filing fees and correspondence about the return of documents.