Section 34(2) in The Limited Liability Partnership Rules, 2009
(2)(i)If the limited liability partnership is incorporated in any country which is a part of the Commonwealth, the copies of the documents referred to in sub-rule (1) shall be certified as true copies-(a)by an official of the Government to whose custody the original is committed; or(b)by a Notary (Public) in that Part of the Commonwealth; or(c)by an officer of the limited liability partnership, on oath before a person having authority to administer an oath in that part of the Commonwealth.(ii)If the Limited Liability Partnership is incorporated in a country that falls outside the Commonwealth but is a party to the Hague Apostile Convention, 1961-(a)the copies of the documents referred to in sub-rule (1) shall be certified by an official of the Government to whose custody the original is committed and be duly apostillised in accordance with Hague Convention;(b)a list of the partners and designated partners of the LLP, if any, the name and address of persons resident in India, authorised to accept notice on behalf of the Limited Liability Partnership shall be duly notarised and be apostillised in the country of their origin in accordance with Hague Convention.(iii)If the limited liability partnership is incorporated in a country outside the Commonwealth and is not a party to the Hague Convention, the copy of the incorporation documents referred in sub-rule (1) shall be certified-(a)by an official of the Government to whose custody the original is committed; or(b)a Notary (Public) of such country; or(c)by an officer of the limited liability partnership.(iv)The signature or seal of the official referred to in sub-clause (a) of clause (iii) or the certificate of the Notary (Public) referred to in sub-clause (b) of that clause shall be authenticated by a Diplomatic or Consular Officer empowered in this behalf under section 3 of the Diplomatic and Consular Officers (Oaths and Fees) Act, 1948 (40 of 1948), or where there is no such officer, by any of the officials mentioned in section 6 of the Commissioners of Oaths Act, 1889 (52 and 53 Vic. C. 10), or in any Act amending the same.(v)The certificate of the officer of the limited liability partnership referred to in sub-clause (c) of clause (iii) shall be signed before a person having authority to administer an oath as provided under section 3 of the Diplomatic and Consular Officers (Oaths and Fees) Act, 1948 (40 of 1948), or as the case may be, by section 3 of the Commissioners of Oaths Act, 1889 (52 and 53 Vic. C. 10) the status of the person administering the oath in the latter case being authenticated by any official specified in section 6 of the Commissioners of Oaths Act, 1889 (52 and 53 Vic. C. 10) or in any Act amending the same.
