Section 39(2) in The Limited Liability Partnership Rules, 2009
(2)The Registrar shall, on conversion of any private company into limited liability partnership shall issue a certificate of registration under his seal in Form 19.[* * *] [Deleted '(3) For the purposes of para 4 of the Third Schedule, the limited liability partnership shall inform the concerned Registrar of Companies about conversion of private company into limited liability partnership in Form 14.' by Notification No. G.S.R. 786(E), dated 15.10.2015 (w.e.f. 1.4.2009).]
