Section 2(1)(iv) in The Limited Liability Partnership Rules, 2009
(iv)[ Designated Partnership Identification Number (DPIN) means an identification number which the Central Government may allot to any individual, intending to be appointed as designated partner of a Limited Liability Partnership for the purpose of his identification as such, and includes Directors Identification Number (DIN) issued under Sections 266A, 266B and 266E of the Companies Act, 1956 and rules made thereunder.] [Substituted by Notification No. G.S.R. 506 (E) dated 5.7.2011 (w.e.f. 1.4.2009)]