Section 39 in The Limited Liability Partnership Rules, 2009
39.
(1)For the purposes of the Third Schedule, an application shall be made in the format provided in Part A of Form 18 together with the statement of shareholders in format provided in Part B of Form 18 alongwith the fee as mentioned in Annexure "A".(2)The Registrar shall, on conversion of any private company into limited liability partnership shall issue a certificate of registration under his seal in Form 19.[* * *] [Deleted '(3) For the purposes of para 4 of the Third Schedule, the limited liability partnership shall inform the concerned Registrar of Companies about conversion of private company into limited liability partnership in Form 14.' by Notification No. G.S.R. 786(E), dated 15.10.2015 (w.e.f. 1.4.2009).]
