Section 16 in The Limited Liability Partnership Act, 2008
16. Reservation of name. -
(1)A person may apply in such form and manner and accompanied by such fee as may be prescribed to the Registrar for the reservation of a name set out in the application as-(a)the name of a proposed limited liability partnership; or(b)the name to which a limited liability partnership proposes to change its name.(2)Upon receipt of an application under sub-section (1) and on payment of the prescribed fee, the Registrar may, if he is satisfied, subject to the rules prescribed by the Central Government in the matter, that the name to be reserved is not one which may be rejected on any ground referred to in sub-section (2) of section 15, reserve the name for a period of three months from the date of intimation by the Registrar.
