Section 34(5) in The Limited Liability Partnership Rules, 2009
(5)(i)If any document as is mentioned in sub-rule (1) or (3) is not in the English language, there shall be annexed to it a certified translation thereof.(ii)The translation of documents into English required to be filed with the Registrar in pursuance of sub-rule (1) or (3) shall be certified to be correct in the manner as provided in clause (iii) or clause (iv) of this sub-rule, as the case may be.(iii)Where any translation is made outside India, it shall be authenticated in the manner specified in sub-rule (2).(iv)Where such translation is made within India, it shall be authenticated-(a)by an Advocate, Chartered Accountant, Company Secretary or Cost Accountant; or(b)by an affidavit of a person who, in the opinion of the Registrar has adequate knowledge of the language of the original and of English.
