Section 3 in The Limited Liability Partnership Rules, 2009
3. Forms.
(1)Every LLP shall use the forms annexed to these rules for the purposes of the Act.(2)Every LLP shall specify therein its limited liability partnership identification number (LLPIN).(3)[ Form RUN-LLP (Reserve Unique Name-Limited Liability Partnership), Form FiLLiP (Form for incorporation of Limited Liability Partnership), Form 5, Form 17 and Form 18 shall be processed by the Registrar, Central Registration Centre (CRC) for and on behalf of the jurisdictional Registrar.Explanation. - For the purposes of this sub-rule, Central Registration Centre means the office of Central Registration Centre as established under sub-sections (1) and (2) of section 396 of the Companies Act, 2013 (18 of 2013) by the Government of India vide notification number S.O. 218(E), dated 22nd January., 2016] [Inserted by Notification No. S.O. 896 (E), dated 18.9.2018 (w.e.f. 1.4.2009).]
