Section 12(1) in The Limited Liability Partnership Act, 2008
(1)When the requirements imposed by clauses (b) and (c) of sub-section (1) of section 11 have been complied with, the Registrar shall retain the incorporation document and, unless the requirement imposed by clause(a)of that sub-section has not been complied with, he shall, within a period of fourteen days-(a)register the incorporation document; and(b)give a certificate that the limited liability partnership is incorporated by the name specified therein.
