Section 33 in The Limited Liability Partnership Rules, 2009
33.
[For the purposes of the proviso to sub-section (1) of section 58 of the Act, where the firm has been converted into limited liability partnership, an intimation of such conversion to the concerned Registrar of Firms shall be given in Form 14 within fifteen days of the date of registration of the Limited Liability Partnership.] [Substituted by Notification No. G.S.R. 786(E), dated 15.10.2015 (w.e.f. 1.4.2009).]
