Section 15(2) in The Limited Liability Partnership Rules, 2009
(2)For the purposes of this rule,-(i)"electronic transmission" means a communication-(a)delivered by-(A)facsimile telecommunication or electronic mail when directed to the facsimile number of electronic mail address, respectively, which the partnership or the partner or the designated partner has provided from time to time for sending communications to the partnership or the partner or the designated partner respectively;(B)posting on an electronic message board or network that the partnership or the partner or the designated partner has designated for those communications, and which transmission shall be validly delivered upon the posting, or(C)other means of electronic communication, as to which the LLP or the partner or the designated partner has placed in effect reasonable measures to verify that the sender is the person purporting to send the transmission, and(b)that creates a record that is capable of retention, retrieval and review, and that may thereafter be rendered into clearly legible tangible form.(ii)courier means a document sent through a courier which provides the proof of delivery.
