Section 17(2) in The Limited Liability Partnership Act, 2008
(2)Where a limited liability partnership changes its name or obtains a new name under sub-section ( 1), it shall within a period of fifteen days from the date of such change, give notice of the change to Registrar along with the order of the Central Government, who shall carry out necessary changes in the certificate of incorporation and within thirty days of such change in the certificate of incorporation, such limited liability partnership shall change its name in the limited liability partnership agreement.
