Section 19(2) in The Limited Liability Partnership Rules, 2009
(2)The application under sub-rule (1) shall state-(i)the LLPIN of limited liability partnership, or the CIN of the company or the registration number of the other entity as the case may be;(ii)the name with which the limited liability partnership or the company or any other entity was incorporated or registered;(iii)the grounds of objection to the name of the limited liability partnership incorporated subsequently.
