Union of India - Act
The Limited Liability Partnership Rules, 2009
UNION OF INDIA
India
India
The Limited Liability Partnership Rules, 2009
Rule THE-LIMITED-LIABILITY-PARTNERSHIP-RULES-2009 of 2009
- Published on 1 April 2009
- Commenced on 1 April 2009
- [This is the version of this document from 1 April 2009.]
- [Note: The original publication document is not available and this content could not be verified.]
Chapter I
Preliminary
1. Short title and commencement.
2. Definitions.
3. Forms.
4. Authentication of electronic forms.
- The electronic form shall be authenticated by authorised signatories using digital signatures, as defined under the Information Technology Act, 2000 (21 of 2000).5. Fees.
6.
The manner and conditions of filing, recording or registering of documents, forms, notices, statements, returns, etc., shall be as laid down in Chapter XIII of these rules.Chapter II
Nature Of Limited Liability Partnership
7.
For the purposes of sub-section (3) of section 7, an individual shall give his prior consent to act as a designated partner to the limited liability partnership in Form 9.8.
For the purposes of sub-section (4) of section 7, the particulars of an individual who has given his consent to act as designated partner shall be filed in Form 4 along with fee as mentioned in Annexure "A".9.
Chapter III
Designated Partner's Identification Number
10. [ [Substituted by Notification No. G.S.R. 506 (E) dated 5.7.2011 (w.e.f. 1.4.2009)]
[(1) Every individual, who intends to be appointed as a designated partner of an existing limited liability partnership, shall make an application electronically in Form DIR-3 under the Companies (Appointment and Qualifications of Directors) Rules, 2014 for obtaining DPIN under the Limited Liability Partnership Act, 2008 and such DIN shall be sufficient for being appointed as designated partner under the Limited Liability Partnership Act, 2008.]| 10.(1) Every individual or nominee of a body corporate, who is intending to be appointed as designated partner of a limited liability partnership shall make an application electronically in Form 7 to the Central Government for obtaining Designated Partner Identification Number (DPIN).(2) The Central Government shall provide an electronic system to facilitate submission of application for the allotment of DPIN through a portal on the website of the Ministry of Corporate Affairs.(3) The applicant shall access the Form 7 from the portal, fill-in the required particulars sought therein and use "submit" function provided therein upon which the system will electronically generate and indicate in the space provided a Provisional DPIN.(4) A provisional DPIN generated online under sub-rule (3) by the applicant will remain valid for a period of sixty days from the date on which it was generated.(5)(i) The applicant shall, after the allotment of provisional DPIN, submit an application to the Central Government along with the fee as mentioned in Annexure "A" for the allotment of regular DPIN within sixty days from the date on which provisional DPIN was generated on-line, failing which the provisional DPIN will lapse.(ii) For making an application under sub-rule (i), the applicant shall take a print out of Form 7, affix his photograph in the space provided in that Form, enclose true copies of the proof of identity and proof of residence and physically sign the form at the place specified therein. The photograph and the proof of identity and residence shall be certified by any one of the following authorities:-(a) Gazetted Officer of the Central or State Government,(b) Notary Public,(c) Chartered Accountant, Cost Accountant or Company Secretary holding a certificate of practice under the Chartered Accountants Act, 1949, the Cost and Works Accountants Act, 1959 and the Company Secretaries Act, 1980, respectively.(6) The Central Government shall process the applications received for allotment of DPIN under sub-rule (5), decide on such application and communicate approval along with the DPIN allotted or rejection thereof to the applicant by way of a letter by post or electronically or in any other mode, within a period of one month from the receipt of such application:(7) The DPIN so allotted is valid for the life time of such applicant and shall not be allotted to any other person in any case.(8) Every designated partner shall intimate his consent to become a designated partner to the limited liability partnership and DPIN in Form 9 and the LLP shall intimate such DPIN to Registrar in Form 4.(9)(a)(i) Every designated partner, who has been allotted a DPIN under these rules shall, in the event of any change in his particulars as stated in Form 7 under sub-rule (5), intimate such change(s) to the Central Government within a period of 30 days of such change(s) in Form 10:(ii) The concerned designated partner shall also intimate such changes to the limited liability partnership or limited liability partnership(s) on which he is a designated partner within 30 days of such changes.(b) The designated partners shall fill-in the relevant change(s) in prescribed Form 10, enclose a copy of the proof of the changed particulars duly certified in the manner specified in clause (ii) of sub-rule (5), affix signature at the place specified, and file the same to the Central Government. There shall be no fee for intimating the changes in particulars in Form 10.(10) The Central Government, after being satisfied, through verification of such changed particulars from the enclosed copy of proof, shall incorporate the said change and inform the designated partner by way of a letter issued by post or electronically or in any other mode confirming the effect of such change in the electronic database maintained by the Ministry of Corporate Affairs. |
Chapter IV
Incorporation Of Limited Liability Partnership
11. [ [Substituted by Notification No. S.O. 896 (E), dated 18.9.2018 (w.e.f. 1.4.2009).]
13.
The statement to be filed along with the incorporation document under clause (c) of sub-section (1) of section 11 shall be in the format provided in Part B of [Form FiLLiP] [Substituted 'Form 2' by Notification No. S.O. 896 (E), dated 18.9.2018 (w.e.f. 1.4.2009).].14.
15.
16.
17.
18.
19.
20.
Chapter V
Partners And Their Relations
21.
22.
Chapter VI
Form Of Contribution
23.
Chapter VII
Financial Disclosures
24.
25.
26.
The documents to be kept by the Registrar under section 36 shall be available in the registry on payment of fee as mentioned in Annexure "A" for inspection by any person and for obtaining any certified copy thereof.Chapter VIII
Destruction Of Old Records
27.
Chapter IX
Investigations
28.
For the purposes of clause (a) of sub-section (3) of section 43, an application by the partners to investigate into the affairs of the limited liability partnership, shall be made, along with such security, for an amount calculated on the following scale but not exceeding twenty five lakh rupees, for payment of costs of the investigation:| Turnover (Rs) | Amount of Security |
| [as stated in the Statement of Account of Solvency for the immediately preceding financial year] | |
| (i)Upto 1 Crore | 2 Lakh |
| (ii)1 Crore or more but less than 5 crore | 5 Lakh |
| (iii)5 Crore or more but less than 10 crore | 10 Lakh |
| (iv)10 Crore or more | 25 Lakh |
29.
For the purposes of section 44, an application by the partners under clause (a) of sub section (1) of section 43 to investigate the affairs of the limited liability partnership, shall be made alongwith the deposit of such security as calculated in the manner specified in rule 28.30.
The fee payable for furnishing a copy of the Inspector's report in pursuance of clause (b), sub section (2), section 49 shall be five rupees per page or fractional part thereof.31.
For the purposes of section 54, a copy of the report of any inspector or inspectors, shall be authenticated either-Chapter X
Conversion To Limited Liability Partnership
32.
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).]Chapter XI
Foreign Limited Liability Partnership
34.
Chapter XII
Compromise, Arrangement Or Reconstruction Of Limited Liability Partnerships
35.
Chapter XIII
Electronic Filing Of Documents
36.
Chapter XIV
Striking Off Name Of Defunct Llp
37.
Chapter XV
Conversion From Firm To Limited Liability Partnership
38.
Chapter XVI
Conversion From Private Company To Limited Liability Partnership
39.
Chapter XVII
Conversion From Unlisted Public Company To Limited Liability Partnership
40.
Chapter XVIII
Compounding Of Offences
41.
| {| | ||
| RUN-LLPReserve Unique Name-LLP |
| Service Request Number: | Dated: |
| LLP details |
| New RequestResubmission |
| SCR{| | |
| New Incorporation / Conversion{| | |
| ∇ |
| CIN{| | |
| LLPIN{| | |
| Proposed Name 1{| | |
| Proposed Name 2{| | |
| Comments{| | |
| {| | ||
| [Pursuant to rule 8 and rule 11 and rule18 of Limiteed LiabilityPartnership Rules, 2009] | FiLLiP(Form for incorporation of LimitedLiability Partnership) |
| Note - All fields marked in *are to be mandatorily filled. |
| Part A: Incorporation document |
| *Whether name is already approved by Registrar of CompaniesYesNo |
| 1.| Service Request Number (SRN) ofRUN-LLP | | |
| 2.| (a) *New Incorporation / Conversion | | |- | | (b) CIN | | |
| 3.| *Address of registered office of the LLP |
| | *Line I |
| | Line II |
| | *City | *District| |
| | *State | *Pin code| |
| | | | | |
| | Country | | ∇ | ISO country code |
| | Phone | Fax| |
| | *e-mail ID | | |
| 4.| Name of the office of Registrar in which the proposed LLP is to be registered |
| | |
| 5.| Business activities to be carried out by the LLP on incorporation |
| | |
| | (Note: In case business activities consists of banking, insurance, venture capital, mutual fund, stock exchange, asset management, architect, architecture, merchant banking, securitization and reconstruction, chit fund and non banking financial activities, a copy of the in-principle approval of the regulatory authority should be attached) |
| 6.| *Based on business activities, main division of industrial activity of the LLP as per NIC-2004 |
| | Description of main division of industrial activity |
| | |
| 7.| (a) *Total number of designated partners and partners of the LLP | ||
| |{| | ||
| Having valid DIN/DPIN | Not having valid DIN/DPIN | |
| Total number ofDesignated Partners(individual + nominees of bodies corporate) | ||
| Number of individual designated partners | ||
| Number of designated partners who are nomineesof bodies corporate | ||
| Total number ofPartners(individual + body corporate) | ||
| Number of individual partners | ||
| Number of bodies corporate partners |
| | (b) Particulars of individual designated partners |
| *Designated partner identification number (DIN/DPIN) | | |
| * Name |
| * Gender | | * Date of Birth | | * Nationality |
| * Whether resident of India | YesNo |
| * Occupation |
| * email ID| |
| * In case of company seeking conversion |
| (i) Number of shares held | | (ii) Paid up value of shares held (in Rs) |
| * From of contribution | | |- | * Monetary value of contribution (In Rs.) | | |
| | (In Words) | | |
| * Number of LLP(s) in which he/she is a partner | | |
| * Number of company(s) in which he/she is a director | | |
| * First Name |
| * Middle Name |
| * Surname |
| * Father's first name |
| Father's middle name |
| * Father's surname |
| * Gender | | * Date of Birth | | * Nationality |
| * Place of Birth |
| * Whether citizen of India | YesNo| * Whether resident in India | YesNo |
| *Occupation typeSelf EmployedProfessionalHomemakerStudentServiceman |
| * Area of Occupation |
| * If 'Others' selected, please specify |
| * Educational Qualification |
| *PANPassport number | | | |
| * email ID |
| * Permanent Address |
| * Line I |
| * Line II |
| * City |
| * State/Union Territory | | * Pin code |
| * ISO Country code | | Country |
| * Phone (with STD/ISD code) | | - |
| * Whether present residential address same as permanent residential addressYesNo |
| Present address |
| * Line I |
| Line II |
| * City |
| * State/Union Territory | | * Pin code | | |
| * ISO Country code | | Country |
| * Phone (with STD/ISD code) | | - |
| * Duration of stay at present address | | Years | | Months |
| If Duration of stay at present address is less than one year then address of previous residence |
| * Proof of identity | | * Residential Proof | | |
| Voter's identity card number | | |
| Driving license number | | |
| Aadhaar Number | | |
| Submit the proof of identity and proof of address under attachments. |
| In case of company seeking conversion |
| (i)Number of shares held | | (ii) Paid up value of shares held (in Rs) |
| * From of contribution | | |- | * Monetary value of contribution (In Rs.) | | |
| | (In Words) | | |
| * Number of LLP(s) in which he/she is a partner | | |
| * Number of company(s) in which he/she is a director | | |
| (C) Particulars of bodies corporate and their nominees as designated partners |
| * Type of body corporate | | |
| * Corporate identity number(CIN) or foreign company registration number(FCRN) or Limited liability partnership |
| | | |
| identification number(LLPIN) or Foreign limited liability partnership identification number(FLLPIN) any other registration number |
| * Name of the body corporate |
| Registered office address or Principal place of business in India or Principal place of business outside In |
| * Line I |
| * Line II |
| * City |
| * State/Union Territory | | * Pin code | | |
| * ISO Country code | | |
| Country |
| * Phone (with STD/ISD code) | | - |
| Fax | | |
| * email ID |
| In case of company seeking conversion |
| (i) Number of shares held | | (ii) Paid up value of shares held (in Rs) |
| * From of contribution | | |
| * Monetary value of contribution (in Rs.) (in words) | | |
| * Number of LLP(s) in which he/she is a partner | | |
| * Number of company(s) in which he/she is a director | | |
| Name and particulars of the person signing on behalf of the body corporate as nominee |
| * Designated partner identification number (DIN/DPIN) | | |
| * Name |
| * Gender | | * Date of Birth | | * Nationality |
| * Whether resident of IndiaYesNo |
| * Occupation | | |
| * email ID |
| * Designation & Authority in body corporate |
| * Type of body corporate | | |
| * Corporate identity number(CIN) or foreign company registration number(FCRN) or Limited liability partnership |
| | | |
| identification number(LLPIN) or Foreign limited liability partnership identification number(FLLPIN) any other registration number |
| * Name of the body corporate |
| Registered office address or Principal place of business in India or Principal place of business outside India |
| * Line I |
| * Line II |
| * City |
| * State/Union Territory | | * Pin code | | |
| * ISO Country code | | |
| Country |
| * Phone (with STD/ISD code) | | - |
| Fax | | |
| * email ID |
| In case of company seeking conversion |
| (i) Number of shares held | | (ii) Paid up value of shares held (in Rs) |
| * From of contribution | | |
| * Monetary value of contribution (in Rs.) | | |
| | (in words) | | |
| * Number of LLP(s) in which he/she is a partner | | |
| * Number of company(s) in which he/she is a director | | |
| Name and particulars of the person signing on behalf of the body corporate as nominee |
| * First Name |
| Middle Name |
| * Surname |
| * Father's first name |
| Father's middle name |
| * Father's surname |
| * Gender | | * Date of Birth | | * Nationality |
| * Place of Birth |
| * Whether citizen of India | YesNo| * Whether resident in India | YesNo |
| *Occupation typeSelf EmployedProfessionalHomemakerStudentServiceman |
| * Area of Occupation |
| * If 'Others' selected, please specify |
| * Educational Qualification |
| *PANPassport number | | | |
| * email ID |
| * Permanent Address |
| * Line I |
| Line II |
| * City |
| * State/Union Territory | | * Pin code |
| * ISO Country code | | Country |
| * Phone (with STD/ISD code), | | - |
| * Whether present residential address same as permanent residential addressYesNo |
| * Present Address |
| * Line I |
| Line II |
| * City |
| * State/Union Territory | | * Pin code |
| * ISO Country code, | | Country |
| * Phone (with STD/ISD code | | |
| * Duration of stay at present address | | Years | | Months |
| If Duration of stay at present address is less than one year then address of previous residence |
| |- |
| * Proof of identity | | * Residential Proof |
| Voter's identity card number | | |- | Driving license number | | |- | Aadhaar Number | | |
| Submit the proof of identity and proof of address under attachments. |
| (d). Particulars of individual partner(s) |
| * O Income tax permanent account number | | | |
| (Income-tax PAN) or O Passport number or O DIN/ DPIN |
| * Name of partner | | |
| * Father's Name | | |
| * Nationality | | |
| * Whether resident of India | | |
| * Date of Birth | | (DD/MM/YYYY) |
| *Occupation |
| * Permanent Residential Address |
| * Line I |
| Line II |
| * City | | | * District | | |
| * State | | | * Pin Code | | |
| * Country | ∇ | ISO Country code |
| *Whether present residential address is same as the permanent residential addressYesNo |
| *If no, present residential address: |
| * Line I |
| Line II |
| * City | | | * District | | |
| * State | | | * Pin Code | | |
| * Country | ∇ | ISO Country code |
| Phone | Fax | | |
| Mobile | | |
| * email ID |
| In case of company seeking conversion |
| (i) Number of shares held | | (ii) Paid up value of shares held (in Rs) |
| * Form of contribution | | |
| * Monetary value of contribution (In Rs.) | | |
| | (In Words) | | |
| * Number of LLP(s) in which he/ she is a partner(m) |
| * Number of company(s) in which he/ she is a director |
| (e) Particulars of bodies corporate as partner(s) |
| * Type of body corporate | | |
| * CIN or FCRN or LLPIN or FLLPIN or any other identification number | | | | |
| * Name of body corporate | | |
| * Country where Registered | | |
| * Full address of the registered office orprincipal place of business in India | | |
| ISO country code | | Phone | | Fax |
| * email ID |
| In case of company seeking conversion |
| (i) Number of shares held | | (ii) Paid up value of shares held (in Rs) |
| * Form of contribution | | |
| * Monetary value of contribution (In Rs.) | | |
| | (In Words) | | |
| Name and particulars of the person signing on behalf of the body corporate as nominee |
| * O Income tax permanent account number | | | |
| (Income-tax PAN) or O Passport number or O DIN/ DPIN |
| * Name of Nominee | | |
| * Father's Name | | |
| * Nationality | | |
| * Whether resident of IndiaYesNo |
| * Date of Birth | | (DD/MM/YYYY) |
| * Occupation | | |
| Designation & Authority in body corporate |
| * Permanent Residential Address |
| * Line I |
| Line II |
| * City | | | * District | | |
| * State | | | * Pin Code | | |
| * Country | ∇ | ISO Country code |
| * Whether present residential address is same as the permanent residential addressYesNo |
| *If no, present residential address: |
| * Line I |
| Line II |
| * City | | | * District | | |
| * State | | | * Pin Code | | |
| * Country | ∇ | ISO Country code |
| Phone | Fax | | |
| Mobile | | |
| * email ID |
| 8. * Particulars of the proposed or approved name |
| Proposed or approved name | |
| Significance of abbreviated or coined word inthe proposed name | |
| State the name of the vernacular language(s) ifused in the proposed name and meaning thereof |
| 9. (a) Whether the proposed name is based on a trademark registered or is subject matter of an applicationpending for registration under the Trade Marks ActYesNo |
| (b) * If yes, furnish particulars of trade mark or application |
| | |
| 10. * Total monetary value of contribution by partners in the LLP |
| (in Rs.) (in figures) | | |
| (in Words) | | |
| 11. * Whether addendum to FiLLiP is required to be filed (refer instruction kit for details)YesNo |
| 12. We, the several partners whose names are subscribed below, are desirous of being formed into a LLP for carrying on a lawful business with a view to earn profit and have entered or agreed to enter into a LLP agreement in writing. |
| We respectively agree to contribute money or other property or other benefit or to perform services for the LLP in accordance with the LLP agreement, the particulars of which are stated against our respective names. |
| We hereby give our consent to become a partner/ designated partner/ nominee/ nominee & designated partner of the LLP pursuant to section 7(4) / 25(3)(c) of the Limited Liability Partnership Act, 2008. |
| (Attach details in respect of names of partners/ nominees/ witnesses and their signatures in the below format asSubscribers' sheet attachment) |
| Name of each partner/ designated partner/nominee/ nominee & designated partner | Designation (Designated Partner / Partner/nominee/nominee & designated partner) | Signature of partner/ designated partner/nominee/ nominee & designated partner | Name, address and profession (along withprofessional membership number) of witness | Signature of witness |
| S.No | CIN/LLPIN | Name of Company/LLP |
| Attachments | List of attachments | ||
| 1. Where the appointed partner is a bodycorporate, copy of resolution on the letterhead of such bodyProposed or approved name Significance of abbreviated or coinedword in the proposed name State the name of the vernacularlanguage(s) if used in the proposed name and meaning thereofcorporate to become a partner in the proposed LLP and a copy ofresolution/ authorization of such body corporate also on aletterhead mentioning the name and address of an individualnominated to act as nominee/designated partner on its behalf. | |||
| 2. * Proof of address of registered office ofLLP. | |||
| 3. * Subscribers' sheet including consent. | |||
| 4. In principle approval of regulatoryauthority, if required. | |||
| 5. Detail of LLP(s) and/ or company(s) in whichpartner/ designated partner is a director/ partner. | |||
| 6. Approval of the owner of the trademark or theapplicant of such application for registration of Trademark; | |||
| 7. Copy of approval in case the proposed namecontains any word(s) or expression(s) which requires approvalfrom central government; | |||
| 8. Copy of approval from the competent authorityin case of collaboration and connection with the foreign countryor place | |||
| 9. Proof of identity and address of Applicant I | |||
| 10. Proof of identity and address of ApplicantII | |||
| 11. Copy of Board resolution of the existingcompany or consent of existing LLP as a proof of no objection | |||
| 12. Optional attachment(s) - if any | |||
Part B – Statement
Statement by a person who subscribed his name to the incorporation documentI, the designated partner of the LLP do state that| To be digitally signedby a designated partner |
| *DIN/DPIN/PAN of the designated partner | | |
| Statement by an Advocate/ Company Secretary/ Chartered Accountant/ Cost Accountant in practice |
| I |
| O Son O Daughter |
| do state that |
| (i) I am |
| • Advocate |
| • Cost Accountant in whole time practice |
| • Chartered Accountant in whole time practice |
| • Company Secretary in whole time practice |
| engaged in the formation of the limited liability partnership and my membership number or certificate of practicenumber with |
| (name of regulatory body) is |
| (certificate of practice number in case of company secretary/ membership number in all other cases) |
| (ii) all the requirements of the Limited Liability Partnership Act, 2008 and the rules made thereunder havebeen complied with, in respect of incorporation and matters precedent and incidental thereto; |
| (iii) I make this statement conscientiously believing the same to be true |
| | *Whether associate or fellow | Associate | Fellow |
| | |
| For office use only: |
| E form Service request number (SRN) | | e Form filing date | | DD/MM/YYYY |
| Digital signature of the Authorizing officer |
| This e-Form is hereby approved |
| This e-Form is hereby rejected |
| Date of signing | (DD/MM/YYYY) |
| LLP FORM NO. 3[Pursuant to rule 21(1) and (2) of Limited Liability Partnership Rules 2009]| Information with regard to Limited Liability Partnership Agreement and change, if any, made therein |
| Note - All fields marked in *are to be mandatorily filled. |
| 1. Form filed for| Filling information with regard to initial LLP Agreement|- | | Filing information with regard to change in LLP Agreement |
| 2.| *Limited Liability Partnership Identification Number (LLPIN)| | |
| 3.| Name of Limited Liability Partnership (LLP).| |
| 4.| (a) Address of registered office of the LLP| |
| | (b) *e-mail ID| |
| Part A - For filing information with regard to initial LLP Agreement |
| 5.| (i) *Place at which the initial Agreement is made| |
| | (ii) *Date of Agreement| | (DD/MM/YYYY)| |
| | (iii) Date of Ratification, in case initial Agreement was made prior to incorporation| | (DD/MM/YYYY)| |
| 6.| Business activities to be carried on by LLP on incorporation |
| | |
| 7.| *Obligation to contribute |
| | (i) Total Number of partners as on the date of filing the Form| | |
| | (ii) Details of each partner to contrinute money or property or other benefit or to perform serivices and their profit sharing ratio. |
| [1 [Substituted by Notification No. G.S.R. 593(E), dated 10.6.2016 (w.e.f. 1.4.2009).] | 2 | 3 | 4 | 5 | 6 | 7 | 8 |
| S.No. | DPIN/Income taxPAN/Passport number | Name of Partner | Name of Nominee in case of body corporate | Designation(Partner/Designated Partner) | Form ofcontribution | Monetary value ofcontribution | % of Profitsharing] |
| | (iii) Total Monetary value of partners contribution in the LLP(inर)(in figures)| |
| | (iv) Service request number (SRN) of details update through the screen (if applicable)| |
| 8.| *Mutual Rights and Duties of Partners |
| | |
| 9.| *Restrictions, if any, on the parntners authority |
| | |
| 10.| *Management and Adminstration of LLP |
| | (i) Acts, matters or things, if any, which can be done only wiht the consent of all the partners/consant of requisite number or percentage of partners |
| | |
| | (ii) Procedure for calling, holding and conducting meetings (where the decisions are to be made at meetings of partners.) |
| | |
| 11.| * Details of indemnity clause, if any |
| | |
| 12.| * Details of agreement relating to |
| | (a) admission of a new partner |
| | |
| | (b) retirement of a partner |
| | |
| | (c) cessation of a partner |
| | |
| | (d) expulsion of a partner |
| | |
| | (e) resignation of a partner |
| | |
| 13.| * Clause relating to resolution of disputes |
| | (a) between the partners |
| | |
| | (b) between the partners and the LLP |
| | |
| 14.| Information relating to duration of LLP, if any |
| | |
| 15.| *Information relating to voluntery winding up |
| | |
| 16.| *Information of clauses in the agreement |
| | (a) relating to rule 16(2)| | |
| | (b) relating to rule 17(1)| | |
| | (c) relating to rule 20(1)| | |
| | (d) relating to rule 24(8)(a)| | |
| 17.| Any other information or clause relating to the LLP Agreement not covered above |
| | |
| Part B - For filing information with regard to change (addition, omission or alteration) in the LLP Agreement. |
| 18.| *Date of modification of the agreement| | (DD/MM/YYYY)| |
| 19.| *Whether change in agreement is on account of |
| | | Change in business activities| |
| | | Change in partner(s)| |
| | | Change in partners contribution and % of profit sharing| |
| | | Change in details pertaining to each field at serial number 8to17| |
| 20.| (a) Description of business activities, after change |
| | |
| | (b) Based on new/changed business activities, enter main division of industrial activity of the LLP as per NIC-2004| |
| | (c) Description of main division of industrial activity |
| | |
| 21.| (a) Details of each partners obligation to contribute money or property or other benefit ro to perform services and their profit sharing ratio, after change in LLP agreement |
| | Total number of existing designated partners and partners| | |
| | Total number of designated partners and partners appointed| | |
| [1 [Substituted by Notification No. G.S.R. 593(E), dated 10.6.2016 (w.e.f. 1.4.2009).] | 2 | 3 | 4 | 5 | 6 | 7 | 8 |
| Type of change | DPIN/Income tax PAN/Passport number | Name of Partner | Name of Nominee in case of body corporate | Designation (DP/P) | Form of contribution | Monetary value of contribution | % of profit sharing |
| DeletionChangeNo change | DPP] |
| | (b) Details of designated partners and partners appointed| |
| [1 [Substituted by Notification No. G.S.R. 593(E), dated 10.6.2016 (w.e.f. 1.4.2009).] | 2 | 3 | 4 | 5 | 6 | 7 |
| Type of change | DPIN/Income taxPAN/Passport numner | Name of Partner | Name of Nominee in case of body corporate | Form ofcontribution | Monetary value ofcontribution | % of profitsharing |
| DPP] |
| | Note:in designation column, specify 'DP' in case of designated partner or'P' in case of partner. |
| | (c) SRN of detail updated through the screen (in applicable)| | |
| | (d) Total monetary value of contribution, after changes (inर) (in figures) |
| | (i) Existing| | |
| | (ii) Addition| | |
| | (iii) Reduction| | |
| | (iv) Total (i + ii - iii)| | |
| | (v) Total (in words)| | |
| 22.| Change in details pertaining to each field at serial number 8 to 17 seperately |
| | |
| | Attachments| | List of attachments|- | 1.| Initial LLP Agreement| | | |
| 2.| Supplementary/amended LLP agreement containing changes| |- | 3.| Optional attachment(s) - if any| |- | | | | |
| | Statement |
| | I, the designated partner of the LLP do state that |
| | (i) I am a person named in the Incorporation Document as a designated partner/I am a designated partner of the LLP. |
| | (ii) the particulars given above are in accordance with the initial LLP agreements/subsequent agreement relating to change in the LLP agreement; |
| | (iii) the original copy of LLP Agreement will be produced whenever colled for; |
| | (iv) In case of change in contribution, the fees payable to Registrar has been/being paid; |
| | (v) I make this statement conscientiously believing, the same to be true; |
| | (vi) I am authorised to sign this form. |
| | To be digitally signed by a designated partner| |
| | * DPIN of the designated partner| |
| | Certifiate |
| | It is hereby certified that I have verified the above particulars (including attachment(s) from the records of. |
| | |
| | and found them to be true and correct, I further certity that all required attachment(s) have been completely attached to this form. |
| | Chartered Accountant(in-whole-time practice)or| Cost accountant(in whole-time practice)or |
| | Company Secretery (in whole-time practice)| | |
| | * Whether associate or fellow| Associate| Fellow| | |
| | * Membership number or certificate of practice number| |
| | | |
| | For office use only : |
| | eForm Service request number (SRN)| | eForm filing date| | (DD/MM/YYYY) |
| | Digital signature of the authorising officer |
| | This e-Form is hereby registered| | | | |
| | Date of signing| | (DD/MM/YYYY)| | |
| LLP FORM NO. 4Pursuant to rule 8, 10(8), 22(2) and 22 (3) of Limited Liability Partnership Rules, 2009)| Notice of appointment, cessation, change in name/address/designation of a designated partner or partner and consent to become a partner/designated partner. |
| Note - All fields marked in *are to be mandatorily filled. |
| Note of appointment, cessation, change in name/address/designation of designated partner or partner |
| 1.| *Limited Liability Partnership Identification Number (LLPIN)| | |
| 2.| (a) Name of Limited Liability Partnership (LLP).| |
| | (b) Address of registered office of the LLP| |
| | (c) *e-mail ID| |
| 3.| (a) *Total number of designated partners for whom this form (including addendum) is required to be filed| |
| | (b) *Total number of Partners for whom this form (including addendum) is required to be filed| |
| | (Refer instruction kit for details on filing on filing the addendum form) |
| 4.| *Number of individual designated partner(s) for which this form is being filed| |
| (I) (a) *The form is being filed for| Appointment| Cessation| Change in designation|- | | Change in name| Change in address| |- | (b) *Date of Event| | (DD/MM/YYYY)| |- | (c) Changed designation (Category)| | (refer instruction kit for details)|- | (d) In case of change in designation to Designated Partner,| |- | DPIN/Income-tax PAN/Passport number of partner | |||||
| (e) *Designated partner identification number(DPIN)| | |- | (f) Name| |- | (g) Father's Name| |- | (h) (i)Permanent residential address| |- | (ii)Present residential address| |- | (i) Nationality| |- | (j) Whether resident of India| YesNo|- | (k) Date of Birth| | (DD/MM/YYYY)|- | (l) *Occupation| |- | (m) *Number of LLP(s) in which he/she is a partner| | |- | (n) *Number of company(s) which he/she is a director| | |
| 5.| *Number of bodies corporate and their nominee as designated partners for which this form is being filed| |
| (I) (a) *The form is being filed for| Appointment| Change in nominee| Change in designation|- | | Cessation| Change in address of body corporate| Change in name of body corporate|- | | Change in name of nominee| Change in address of nominee|- | (b) *Date of Event| | (DD/MM/YYYY)| |- | (c) *Type of body corporate| |- | (d) *Corporate identy number (CIN) or Foreign company registration number (FCRN) or Limited liability partnership identification number (LLPIN) or Foreign limited liability partnership identification number (FLLPIN) or any other identification number | | |- | (e) *Name of body corporate| |- | (f) *Country where registered| |- | (g) *Full address of the registered office or principal place of business in India| |- | ISO country code| | Phone| | Fax| |- | *e-mail ID| |- | (h) *Previous name, address of the body corporate| |- | (i) Name and particulars of the person signing on behalf of the body corporate as nominee|- | (i) (DPIN)| | | |- | (ii) Name| |- | (iii) Father's Name| |- | (iv) (a)Permanent residential address| |- | (b)Present residential address| |- | (v) Nationality| |- | (vi) Whether resident of India| YesNo|- | (vii) Date of Birth| | (DD/MM/YYYY)|- | (viii) *Occupation| |- | (ix) *Designation & Authority in body corporate| |- | (x) Changed designation (Category)| | (refer instruction kit for details)|- | (xi) DPIN/PAN/Passport Number of the previous nominee| |- | (xii) Name of the previous nominee| |
| 6.| *Number of indvidual partner(s) for which this form is being filed| |
| (I) (a) *The form is being filed for| Appointment| Cessation| Change in name of partner|- | | Change in designation| Change in address| |- | (b) *Date of Event| | (DD/MM/YYYY)| | |- | (c) *Income tax permanent account number (Income-tax PAN) orPassport number orDPIN| | Verify Income-tax PAN/Pre-fill|- | (d) *Name of partner| |- | (e) *Father's Name| |- | (f) *Permanent Residential Address|- | Line I | |- | Line II | |- | *City| | *District| |- | *State| | *Pin code| | ISO country code| |- | *Country| |- | (g) *Whether present residential address is same as the permanent residential addressYesNo|- | (h) If no, present residential address :|- | Line I | |- | Line II | |- | *City| | *District| |- | *State| | *Pin code| |- | *Country| |- | ISO country code| | Phone| | Fax| |- | Mobile| |- | *e-mail ID| |- | (i) Previous name/previous address| |- | (j) *Whether resident in India| YesNo|- | (k) *Nationality| |- | (l) *Date of Birth| | (DD/MM/YYYY)|- | (m) *Occupation| |- | (n) Changed designation (Category)| | (refer instruction kit for details)|- | (o) *Number of LLP(s) in which he/she is a partner| | |- | (p) *Number of company(s) in which he/she is a director| | |
| 7.| *Number of bodies corporate as partners and their nominees for which this form is being filed.| |
| (I) (a) *The form is being filed for|- | Appointment| Cessation| Change in nominee| Change in designation|- | Change in address of body corporate| Change in name of nominee| Change in name of body corporate|- | Change in address of nominee|- | (b) *Date of Event| | (DD/MM/YYYY)| |- | (c) *Type of body corporate| |- | (d) *CIN or FCRN or LLPIN or FLLPIN or any other identification number| | |- | (e) *Name of the body corporate| |- | (f) *Country where registered| |- | (g) *Full address of the registered office| |- | ISO country code| | Phone| | Fax| |- | *e-mail ID| |- | (h) *Previous name, address of the corporate| |- | (i) Name and particulars of the person signing on behalf of the body corporate as nominee|- | (i)Income-tax PAN orPassport number orDPIN| | Verify Income-tax PAN/Pre-Fill|- | [(ii) *Name of nominee] [Substituted by Notification No. G.S.R. 593(E), dated 10.6.2016 (w.e.f. 1.4.2009).]| |- | (iii) *Father's Name| |- | (iv) *Permanent Residential Address|- | Line I | |- | Line II | |- | *City| | *District| |- | *State| | *Pin code| | ISO country code| |- | *Country| |- | (v) *Whether present residential address is same as the permanent residential addressYesNo|- | (vi) If no, present residential address :|- | Line I | |- | Line II | |- | *City| | *District| |- | *State| | *Pin code| |- | *Country| |- | ISO country code| | Phone| | Fax| |- | Mobile| |- | *e-mail ID| |- | (vii) Previous name/previous address| |- | (viii) *Whether resident in India| YesNo|- | (ix) *Nationality| |- | (x) *Date of Birth| | (DD/MM/YYYY)|- | (xi) *Occupation| |- | (xii) *Designation & Authority in body corporate| |- | (xiii) Change designation (Category)| | (refer instruction kit for details)|- | (xiv) Income-tax PAN/passport number/DPIN of the previous nominee| |- | (xv) Name of the previous nominee| |
| 8.| Whether addendum to eForm 4 is required to be filed (refer instruction kit for details)YesNo |
| Note :Attach the consent to become a partner/designated partner in the following format as an attachment |
| | We, the several partners whose names are subscribed below, hereby give our consent to become a partner/designated partner/nominee/nominee & designated partner of the LLP pursuant to section 7(4)/25(3)(c) of the Limited Liability Partnership Act, 2008. |
| | We, respectively agree to contribute money or other property or other benefit or perform services for the LLP in accordance with the LLP agreement, the particulars of which are stated against our respective names. |
| Name of each partner/designated partner/nominee/nominee &designated partner | Designation (Designated Partner/Partner/nominee/nominee &designated partner) | Name of the body corporate in case of nominee of bodycorporate | Date o passing resolution for appointment of nominee | Signature of partner/nominee |
| Note :Attach the details of company(s) LLP(s) in which partner/designated partner is a director/partner, as the case may be in the below format as an attachment |
| S.No. | CIN/LLPIN | Name of Company/LLP |
| | Attachments| | List of attachments|- | 1.| Consent to act as partner/designated partner| | | ||||
| 2.| Evidence of cessation| |- | 3.| Affidavit or any other proof of change of name| |- | 4.| Where the appointed partner is a body corporate, copy of resolution on the leterhead of such body corporate to become a partner in the proposed LLP and a copy of resolution/authorisation of such body corporate also on letterhead mentioning the name and address of an individual nominated to act as nominee/designated partner on its behalf.| |- | 5.| Detail of LLP(s) and/or company(s) in which partner/designated partner is a partner/director| |- | 6.| Optional attachment(s) - if any| |- | | | | |
| Statement |
| | *To the best of my knowledge and belief, the information given in this form and its attachments is correct and complete. |
| | *I being a designated partner of the LLP, am authorised to sign and submit this form. |
| | To be digitally signed by a designated partner| |
| | * DPIN of the designated partner| |
| | Certifiate |
| | It is hereby certified that I have verified the above particulars (including attachment(s) from the records of. |
| | |
| | and found them to be true and correct, I further certify that all required attachment(s) have been completely attached to this form. |
| | Chartered Accountant(in-whole-time practice)or| Cost accountant(in whole-time practice)or |
| | Company Secretery (in whole-time practice)| | |
| | * Whether associate or fellow| Associate| Fellow| | |
| | * Membership number or certificate of practice number| |
| | | |
| | This eForm has been taken on file maintained by the registrar through electronic mode and on the basis of statement of correctness given by the filling LLP. |
| | OR |
| | For office use only : |
| | eForm Service request number (SRN)| | eForm filing date| | (DD/MM/YYYY) |
| | Digital signature of the authorising officer |
| | This e-Form is hereby registered| | | | |
| | Date of signing| | (DD/MM/YYYY)| | |
| LLP FORM NO. 5[Pursuant to rule 20(2) of LimitedLiability Partnership Rules, 2009] | Notice for change of name |
| Note - All fields marked in * are to be mandatorily filled. |
| 1.| 1. * Limited Liability Partnership Identification number (LLPIN) | | |
| 2.| (a) Name of the Limited Liability partnership (LLP) |
| | (b) Address of registered office of the LLP |
| | (c) * e-mail ID of company |
| 3.| * Service Request Number (SRN) of RUN-LLP |
| 4.| New name of LLP after change |
| | |
| 5.| Whether change in name is due to change in business of the LLP | YesNo |
| | If yes, mention new/changed business of LLP |
| | |
| | If no, give other reasons for change of name |
| | |
| 6.| Whether change in name is |
| • based on the procedure laid down in the LLP agreement |
| • with consent of partners |
| • based on the direction from Central Government |
| 7.| SRN of Form 3 (in case change of name is due to change in business of LLP) |
| 8.| * Date on which consent of partner(s) was taken under sub-rule(1) of rule 20 | (DD/MM/YYYY) |
| | Attachments | | List of attachments|- | 1.| Copy of the minutes of decision/resolution/consent of partners | | | |||
| 2.| The extracts of the relevant provision of the Limited Liability Partnership Agreement, if any. | |- | 3.| If change is due to a direction received from the Central Government/Registrar, then a copy of such direction. | |- | 4.| Optional attachment(s) - if any | |- | | | | |
| Statement |
| | • To the best of my knowledge and belief, the information given in this Form and its attachments is correct and complete. |
| | • * I, being a designated partner of the LLP, am authorised to sign and submit this form. |
| To be digitally signed by adesignated partner |
| | * DIN/DPIN of the designated partner |
| | Certifiate |
| | It is hereby certified that I have verified the above particulars (including attachment(s)) from the books and records of |
| | |
| | and found them to be true and correct. I further certify that all the required attachment(s) have been completelyattached to this form. |
| | *Chartered accountant in whole-time practice | Cost accountant in whole-time practice |
| | Company secretary in whole-time practice |
| | * Whether associate or fellowAssociateFellow | | |
| | *Membership number or certificate of practice number |
| | | |
| For office use only: |
| | E form Service request number (SRN) | | e Form filing date| | (DD/MM/YYYY) |
| | Digital signature of theauthorising officer |
| | This e-Form is hereby approved | | | |- | | This e-Form is hereby rejected | | | |
| | Date of signing | | (DD/MM/YYYY) | | |
| 1. *This form is for intimating to the Limited Liability Partnership | |||||||||||||||||||||||||||||||||||||||||||
| particulars | |||||||||||||||||||||||||||||||||||||||||||
| changein particulars by the partner. | |||||||||||||||||||||||||||||||||||||||||||
| Type of partner: | |||||||||||||||||||||||||||||||||||||||||||
| I. Individual | |||||||||||||||||||||||||||||||||||||||||||
| II. Limited liability partnership | |||||||||||||||||||||||||||||||||||||||||||
| III. Company | |||||||||||||||||||||||||||||||||||||||||||
| IV. Limited liability partnership incorporated outsideIndia | |||||||||||||||||||||||||||||||||||||||||||
| V. Company incorporated outsideIndia |
Part A
I. Intimation Of Particulars - Individual| 2. Name | ||||||||||||||||||||||||||||||||||
| (a)*First Name: | ||||||||||||||||||||||||||||||||||
| (b) *Last Name: | ||||||||||||||||||||||||||||||||||
| (c)*Middle Name: | ||||||||||||||||||||||||||||||||||
| (d) *Name as written: | ||||||||||||||||||||||||||||||||||
| 3.*Father's Name/Husband's Name | ||||||||||||||||||||||||||||||||||
| 4.*Whether citizen of India | Yes | No | ||||||||||||||||||||||||||||||||
| 5.*Nationality: | ||||||||||||||||||||||||||||||||||
| 6.*Whether Resident in India: | Yes | No | ||||||||||||||||||||||||||||||||
| 7. *Date of Birth: | ||||||||||||||||||||||||||||||||||
| 8.*Gender: | M | F | ||||||||||||||||||||||||||||||||
| 9.*Income-tax permanent account number | ||||||||||||||||||||||||||||||||||
| 10. Voter's identity card | ||||||||||||||||||||||||||||||||||
| 11. Passport number | ||||||||||||||||||||||||||||||||||
| 12. Others (specify) | ||||||||||||||||||||||||||||||||||
| 13.*Permanent Residential Address | ||||||||||||||||||||||||||||||||||
| *Line I | ||||||||||||||||||||||||||||||||||
| *Line II | ||||||||||||||||||||||||||||||||||
| *City | ||||||||||||||||||||||||||||||||||
| *State | ||||||||||||||||||||||||||||||||||
| *Country | ||||||||||||||||||||||||||||||||||
| *Pin Code | ||||||||||||||||||||||||||||||||||
| Phone | ||||||||||||||||||||||||||||||||||
| Fax | ||||||||||||||||||||||||||||||||||
| 14.*Whether present residential address is the same as permanent residential address | ||||||||||||||||||||||||||||||||||
| | | | | | | | | | | | | | | | | | | | | | | | | | | | | | | | | | | | | | |
| Yes | No | ||||||||||||||||||||||||||||||||||||||||||
| 15. Present residential address | |||||||||||||||||||||||||||||||||||||||||||
| *Line I | |||||||||||||||||||||||||||||||||||||||||||
| Line II | |||||||||||||||||||||||||||||||||||||||||||
| City | |||||||||||||||||||||||||||||||||||||||||||
| State | |||||||||||||||||||||||||||||||||||||||||||
| Country | |||||||||||||||||||||||||||||||||||||||||||
| Pin Code | |||||||||||||||||||||||||||||||||||||||||||
| Phone | |||||||||||||||||||||||||||||||||||||||||||
| Fax | |||||||||||||||||||||||||||||||||||||||||||
| 16.*Whether a partner of partnership firm or limited liability partnership or director of a company | |||||||||||||||||||||||||||||||||||||||||||
| Yes | No | ||||||||||||||||||||||||||||||||||||||||||
| If Yes | |||||||||||||||||||||||||||||||||||||||||||
| (a) Names and addresses of the partnership firm(s) | |||||||||||||||||||||||||||||||||||||||||||
| Name | Address of principal office | ||||||||||||||||||||||||||||||||||||||||||
| (b) LLPIN and name of the limited liability partnership(s) | |||||||||||||||||||||||||||||||||||||||||||
| LLPIN | |||||||||||||||||||||||||||||||||||||||||||
| Name of limited liability partnership | |||||||||||||||||||||||||||||||||||||||||||
| (c) CIN and names of the companies in which he is a director | |||||||||||||||||||||||||||||||||||||||||||
| CIN | DIN | Name |
| LLPIN: | |||||||||||||||||||||||||||||||||||||
| Name : | |||||||||||||||||||||||||||||||||||||
| PAN number of the limited liability partnership | |||||||||||||||||||||||||||||||||||||
| Full address of registered office | |||||||||||||||||||||||||||||||||||||
| Name of the person who will be signing on behalf of the limited liability partnership | |||||||||||||||||||||||||||||||||||||
| Designation and authority of the person signing on behalf of limited liability partnership | |||||||||||||||||||||||||||||||||||||
| Please give particulars of the person authorized in the format as given in sub-part I of Part A from serial number 2 to 16. |
| CIN | |||||
| Name | |||||
| PAN number of the company | |||||
| Full address of registered office | |||||
| Name of the person who will be signing on behalf of the company | |||||
| Designation and authority of the person signing on behalf of the company | |||||
| Please give particulars of the person authorized in the format as given in sub-part I of Part A from serial number 2 to 16. |
| Name : | |||||||||||||||||
| Country where the limited liability partnership is registered/incorporated | |||||||||||||||||
| Registration/Incorporation Number | |||||||||||||||||
| Full address of the registered office | |||||||||||||||||
| The statute under which the limited liability partnership is registered | |||||||||||||||||
| Name of the person who will be signing on behalf of the limited liability partnership incorporated outsideIndia | |||||||||||||||||
| Designation and authority of the person signing on behalf of limited liability partnership incorporated outsideIndia | |||||||||||||||||
| Please give particulars of the person authorized in the format as given in sub-part I of Part A from serial number 2 to 16. |
| Name : | ||
| Country where the company is registered/incorporated | ||
| Registration/Incorporation Number | ||
| Full address of the registered office | ||
| The statute under which the company is registered | ||
| Name of the person who will be signing on behalf of the company incorporated outside India | ||
| Designation and authority of the person signing on behalf of company incorporated outside India | ||
| Please give particulars of the person authorized in the format as given in sub-part I of Part A from serial number 2 to 16. | ||
| | | | | | |
Part B – Intimation Of Change In Particulars Relating To Name Or Address Of The Partner
Please give below the particulars sought to be changed -----------------------------------------------------------------------------------------------------------------------------------------------------------------------------------------------------------------------------------------------------------------------------------------------------------The following documents in support of the above are attached(a)______(b)______I ___________son/daughter of ______________________ declare and verify that the information given in the form and the documents enclosed is correct and complete.SignatureDatePlace[***] [Form 7 Deleted by Notification No. G.S.R. 506 (E) dated 5.7.2011 (w.e.f. 1.4.2009).]| Form 7[See rule 10)Application For Allotment Of Designated Partner Identification NumberNote: All fields marked in * are to be mandatorily filled.(not to be filled by the applicant as it is generated by the system){| | |||||||||||||||||||||||
| Provisional Designated Partner Identification Number (DPIN) |
| (not to be filled by the applicant as it is generated by the system) | ||||||||||||||||||||||||||||||||
| Applicant's name (enter full name and do not use abbreviations) | ||||||||||||||||||||||||||||||||
| 1. DIN (if allotted) | Affix a latest passport size photograph and get it attested / certified for submission of physical copy of the form with Central Government. | |||||||||||||||||||||||||||||||
| 2. Name | ||||||||||||||||||||||||||||||||
| (a) *First name : | ||||||||||||||||||||||||||||||||
| (b) *Last name : | ||||||||||||||||||||||||||||||||
| (c) *Middle name : | ||||||||||||||||||||||||||||||||
| (d) *whether nominee of a body corporate | Yes | No | ||||||||||||||||||||||||||||||
| If Yes, the details of the body corporate: | ||||||||||||||||||||||||||||||||
| Name of the body corporate | ||||||||||||||||||||||||||||||||
| Registration Number | ||||||||||||||||||||||||||||||||
| Address of the registered office of the body corporate | ||||||||||||||||||||||||||||||||
| Line 1 | ||||||||||||||||||||||||||||||||
| Line 2 | ||||||||||||||||||||||||||||||||
| City | *District | |||||||||||||||||||||||||||||||
| State | *PIN Code | |||||||||||||||||||||||||||||||
| ISO Country Code | ||||||||||||||||||||||||||||||||
| Country | ||||||||||||||||||||||||||||||||
| Phone | Fax | |||||||||||||||||||||||||||||||
| Email ID | ||||||||||||||||||||||||||||||||
| 3. Father's/Husband's name | ||||||||||||||||||||||||||||||||
| (a) *First name : | ||||||||||||||||||||||||||||||||
| (b) *Last name : | ||||||||||||||||||||||||||||||||
| (c) *Middle name : | ||||||||||||||||||||||||||||||||
| 4. *Whether a citizen ofIndia: | Yes | No | ||||||||||||||||||||||||||||||
| 5. *Nationality: | ||||||||||||||||||||||||||||||||
| 6.*Date of Birth | (DD/MM/YYYY) | |||||||||||||||||||||||||||||||
| 7. *Gender : | ||||||||||||||||||||||||||||||||
| 8. Place of birth | ||||||||||||||||||||||||||||||||
| 9. Income-tax permanent account number | ||||||||||||||||||||||||||||||||
| 10. Voter's identity card number : | ||||||||||||||||||||||||||||||||
| 11. Passport number : | ||||||||||||||||||||||||||||||||
| 12. Driving license number : | ||||||||||||||||||||||||||||||||
| 13. Other (please specify): | ||||||||||||||||||||||||||||||||
| 14. *Permanent Residential Address | ||||||||||||||||||||||||||||||||
| (a) *Line I | ||||||||||||||||||||||||||||||||
| *Line II | ||||||||||||||||||||||||||||||||
| (b) *City : | ||||||||||||||||||||||||||||||||
| (c) *State : | ||||||||||||||||||||||||||||||||
| (d) *Country: | ||||||||||||||||||||||||||||||||
| (e) *Pin code: | ||||||||||||||||||||||||||||||||
| (f) Phone: | ||||||||||||||||||||||||||||||||
| (g) Fax: | ||||||||||||||||||||||||||||||||
| (h) Email ID | ||||||||||||||||||||||||||||||||
| 15. *Whether present residential address is same as permanent residential address | Yes | No | ||||||||||||||||||||||||||||||
| 16. Present Residential Address | ||||||||||||||||||||||||||||||||
| (a) Line I | ||||||||||||||||||||||||||||||||
| Line II | ||||||||||||||||||||||||||||||||
| (b) City | ||||||||||||||||||||||||||||||||
| (c) State | ||||||||||||||||||||||||||||||||
| (d) Country | ||||||||||||||||||||||||||||||||
| (e) Pin code | ||||||||||||||||||||||||||||||||
| (f) Phone | ||||||||||||||||||||||||||||||||
| (g) Fax | ||||||||||||||||||||||||||||||||
| 17. *Whether resident ofIndia | Yes | No | ||||||||||||||||||||||||||||||
| Specimen signature of the applicant | |||||||||||||||||||||||||||||||||||||||||||||||||
| (within the box) |
1. Passport
2. Election (voter identity) card
3. Driving license
4. Income-tax PAN card
5. Others-Please Specify
Proof of residence (Tick against the document being enclosed)1. Passport
2. Election (voter identity) card
3. Ration card
4. Driving license
5. Electricity bill
6. Telephone bill
7. Bank account statement
8. Others-Please Specify
| I | son/daughter of | resident of | hereby declare and | ||||||||||||||||||||||||||||||||||||
| verifythat the information given in this application and the documents enclosed is correct and complete. I confirm that I do not possess and have not been allotted another Designated Partner Identification Number by the Central Government. I also confirm that no other application (including physical documents) submitted by me is pending for allotment of Designated Partner Identification Number. | |||||||||||||||||||||||||||||||||||||||
| Signature of the applicant | |||||||||||||||||||||||||||||||||||||||
| (to be signed for submission of physical copy of the form withCentral Govt) | |||||||||||||||||||||||||||||||||||||||
| Dated | (DD/MM/YY) | |||||||||||||||||||||||||||||||
| Place |
1.
Obtain Provisional DPIN- The applicant should first fill in the application online, generate a provisional DPIN and then take a print out for dispatch to the DPIN Processing Cell. All application without a provisional DPIN cannot be accepted for further process and would merit straight rejection.2.
Attestation/certification of photograph, proof identity and proof of residence- A Public Notary or a Gazetted Officer of a Government or a practising professional (Chartered Accountant/Company Secretary/Cost Accountant) or a Company Secretary in full time employment of the company.3.
Particulars of the attesting/certifying authority- The attesting authority must indicate the following while attesting the documents : (i) Signatures; (ii) Name in full in Capitals; (iii) Registration No; and (iv) Seal/Stamp.4.
Language of proofs for identity and residence- In case the proof of identity and proof of residence is in a language other than Hindi or English, a certified copy of translation of the same in Hindi or English should be enclosed and the translation be also certified by the professional who has otherwise certified the said proofs.5.
Date of Birth- The proof of identify enclosed with DPIN Form should also contain the Date of Birth of the applicant and the same should match the Date of Birth filled in the application form. In case the proof of identify does not indicate the Date of Birth then additional proof of Date of Birth, duly certified/attested, should be attached.6.
Father's Name- The proof of identify enclosed with DPIN Form should also contain the Father's Name of the applicant and the same should match the Father's Name filled in the application form. In case the proof of identify does not indicate the Father's Name then additional proof of Father's Name, duly certified /attested, should be attached.7.
Process for applications who are (i) Indian citizens residing abroad; (ii) foreign nationals residing in India; and (iii) foreign nationals residing outside India- While general conditions as mentioned at Sr.No.1,3,4 and 5 would be applicable in these categories also, the certification of attached documents and the photograph may be done by a notary in the home country of the applicant or the designated partner of the LLP. Further, in the case of a Foreign National, certified copy of the valid passport should be enclosed.For Office Use Only| Signature of the Authorizing Officer | |||||||
| Dated | |||||||
| Place |
| LLP FORM NO. 8[Pursuant to rule 24 of Limited Liability Partnership Rules, 2009]| Statement of Account & Solvency |
| Note - All fields marked in *are to be mandatorily filled. |
| | | *Annual or Interim| Annual| Interim| |
| | * Statement of Account and Solvency as at 31/March/| |
| | * Limited Liability Partnership identification number (LLPIN)/Foreign Limited Liability Partnership identification number (FLLPIN)| |
| | Name of Limited Liability Partnership (LLP)/Foreign Limited Liability Partnership (FLLP)| |
| | Address of registered office of the LLP or principal place of business in India of the FLLP| |
| | e-mail ID| |
| | Total monetary value of obligation of contribution as on above date (inर)| |
| | Part A : Statement of Solvency |
| | We being the designated partners or authorised representatives of |
| | |
| | do solemnly affirm and sincerely declare that we have made a full inquiry into the affairs of this Limited Liability Partnership/Foreign Limited Partnership, and that, having done so, formed the opinion that the LLP/FLLPisis not able to pay its debts in full as they become due in the normal course of business. |
| *| We append a Statement of the Assests and Liabilities as at(DD/MM/YYYY) and income and Expenditure for the period ended on(DD/MM/YYYY) being the latest practicable date before the making of this declaration. |
| *| We have already filed a statement indicating creation of charges or modification or satisfaction thereof till the present financial year. |
| *| We declare that the turnoverdoes not exceedexceeds 40 lakh. |
| *| We declare that the obligation of contributiondoes not exceedexceeds 25 lakh. rupees. |
| *| The partners/authorised representatives have kaken proper care and responsibility for maintenance of adequate accounting records and preparation of accounts in accordance with the provisions of the LLP Act and the Rules made there under. |
| *| We make this statement conscientiously believing to be true, and by virture of the provision of the Limited Liability Partnership Act, 2008, the rules made thereunder. |
| | Part B : Statement of Account |
| | Statement of Assets and Liabilities as at| | (DD/MM/YYYY)| |
| Particulars | Figuresas at the end of the current reporting period | Figuresas at the end of the previous reporting period |
| ICONTRIBUTION AND LIABILITIES1. Partners Funds | ||
| Contributionreceived. | ||
| Reservesand Surplus (including surplus being the profit/loss made duringyear) | ||
| 2.Liabilities | ||
| Securedloans | ||
| Unsecuredloans | ||
| ShortTerm Borrowings | ||
| Creditors/Tradepayables-Advance from customers | ||
| OtherLiabilities (to specify) | ||
| Provisions | ||
| fortaxation | ||
| forcontingencies | ||
| forinsurance | ||
| Otherprovisions (if any) | ||
| TOTAL | ||
| II. ASSETS | ||
| Grossfixed Assests (including intangible assests) | ||
| Less: depreciation and amortisation | ||
| Netfixed assets | ||
| Investments | ||
| Loansand advances | ||
| Invetories | ||
| Debitors/Tradereceivables | ||
| Caseand cash equivalents | ||
| Otherassests (to specify) | ||
| TOTAL |
| | Note :Please attach statement of contingent liabilities not provided for, as an attachment |
| | * Statement of Income and Expenditure |
| Particulars | Figures for the period Current reporting period)From(DD/MM/YYYY)To(DD/MM/YYYY) | Figures for the period(Previous reporting period) From(DD/MM/YYYY)To(DD/MM/YYYY) |
| IncomeGross turnover | ||
| Less : Excise duty or service tax | ||
| Net Turnover details Domestic turnover | ||
| (i) Sale of goods manufactured | ||
| (ii) Sate of goods treded | ||
| (iii) Sale or supply of services | ||
| Export turnover | ||
| (i) Sale of goods manufactured | ||
| (ii) Sale of goods traded | ||
| (iii) Sale or supply of services | ||
| Other Income | ||
| Increase/(decrease) in stocks [Including for raw materials,work in progress and finished goods) | ||
| Total Income | ||
| Expenses | ||
| Raw material consumed | ||
| Purchases made for re-sale | ||
| Consumption of stores and spare parts | ||
| Power and fuel | ||
| Personnel Expenses | ||
| Administrativa expenses | ||
| Payment to auditors | ||
| Selling expenses | ||
| Insurance expenses | ||
| Depreciation and amortisation | ||
| Interest | ||
| Other expenses | ||
| Totoal expenditure | ||
| Net Profit or Net Loss (before taxes) | ||
| Provision for Tax | ||
| Profit after Tax | ||
| Profit transferred to Partner's account | ||
| Profit transferred to Reserves and surplus |
| | Attachments| | List of attachments|- | 1.| Disclosures under Micro, Small and Mdeium Enterprises Development Act, 2006| | | |
| 2.| Statement of contingent liabilities not provided for, if any| |- | 3.| Optional attachment(s) - if any| |- | | | | |
| | Signature of Designated Parnters of LLP or authorised representatives of a Foreign LLP| | *DPIN/Income-tax PAN |
| | Signature of Designated Parnters of LLP or authorised representatives of a Foreign LLP| | *DPIN/Income-tax PAN |
| | *Certificate by| Designated partner or| Authorised representative or| Auditor |
| | It is hereby certificate that I have verified the particulars contained in the Statement of Account and Solvency including the Statement of assets and liablities as at(DD/MM/YYYY) and the income and expenditure for the period ending(DD/MM/YYYY) from the accounting records and other books and papers of |
| | |
| | and found them to be true and fair. |
| | * Address| Line I| |
| | | Line II| |
| | *City| | | *District| |
| | *State| | | *Pin code| |
| | *Country| | |
| | *Phone| | | Fax| | ISO country code| |
| | *e-mail ID| | |
| | To be digitally signed by |
| | Designated Partner/Authorised representative/Auditor| |
| | Certifiate |
| | It is hereby certified that I have verified the above particulars (including attachment(s) from the records of. |
| | |
| | and found them to be true and correct, I further certity that all the required attachment(s) have been completely attached to this form. |
| | Chartered Accountant(in-whole-time practice)or| Cost accountant(in whole-time practice)or |
| | Company Secretery (in whole-time practice)| |
| | Whether associate or fellow| Associate| Fellow| |
| | Membership number or certificate of practice number| |
| | | |
| | This e-form has been taken on file maintained by the registrar through electrnic mode and on the basis of statement of correctness given by the filing LLP. |
| Appendix to Statement of Account and Soivency |
| Particulars for creation or modification or satisfaction of charges by an LLP |
| 1.| * Limited Liability Partnership identification number (LLPIN)/Foreign Limited Liability Partnership identification number (FLLPIN)| |
| 2.| (a) Name of the LLP/FLLP| |
| | (b) Address of registered office of the LLP or principal place of business in India of the FLLP| |
| | (c) e-mail ID| |
| 3.| (a) This form is for| Creation of Charge| Modification of Charge| Satisfaction of Charge |
| | (b) Charge identification number of the charge to be modified or satisfied| |
| | (c) Wether charge is modified in favour of asset reconstruction company (ARC) or assignee| YesNo |
| | (d) Wether charge holder is authorised to assign the charge as per the charge agreement| YesNo |
| 4.| *Type of Charge| Immovable property| Ship| Any interest in immovable Property| Goodwill |
| | | Book debts| Trade marks| Patent, licence under a patent| Floating charge |
| | | Movable property(not being pledge)| | Copyright or licence under copy right| If others specify |
| | |
| 5.| (a) *Whether consortium finance is involved| Yes| No| |
| | (b) *Whether joint charge is involved| Yes| No| |
| 6.| *Number of charge holders| |
| 7.| Particulars of charge holders |
| | *Category| |
| | If others, specify| |
| | CIN, in case charge holder or ARC or assignee is a company| |
| | *Name |
| | |
| | * Address| Line I| |
| | | Line II| |
| | *City| | | *District| |
| | *State| | | *Pin code| |
| | *Country| | |
| | *Phone| | | Fax| | ISO country code| |
| | *e-mail ID| | |
| 8.| *Nature of description of instrument(s) creating or modifying the charge. |
| | |
| 9.| (a) Date of the instrument creating the charge| | (DD/MM/YYYY) |
| | (b) Date of the instrument Modifying the charge| | (DD/MM/YYYY) |
| 10.| (a) *Whether charge created or modified outside India| Yes| No| |
| | (b) In case charge created or modified outside India on the property situated outside India, the date of receipt of the documents in India.| | (DD/MM/YYYY) |
| 11.| (a) Amount secured by the charge |
| | (In case the amount is in foreign currency, rupee equivalent to be stated) (inर)| |
| | (In case of modification of charge, enter the amount secured by the charge after such modification) |
| | (b) Amount secured by the charge in words |
| | |
| | (c) In case amount secured by the charge is in foreign currency, mention details |
| | |
| 12.| Brief particulars of the principal terms and conditions and extent and operation of the charge. |
| | (a) *Rate of interest| |
| | (b) *Terms of repayment| |
| | (c) *Margin| |
| | (d) *Extent and operation of the charge| |
| | (e) Other| |
| 13.| In case of acquisition of property, subject to charge furnish the following details to existing charge on the property so acquired |
| | (a) Date of instrument creating or evidencing the charge| | (DD/MM/YYYY) |
| | (b) Description of the instument creating or evidencing the charge| |
| | (c) Date of acquisition of the property| | (DD/MM/YYYY) |
| | (d) Amount of the charge (inर)| |
| | (e) Particulars of the property charged| |
| 14.| * Short partuculars of the property charged (including location of the property)| |
| 15.| (a)* Whether any of the property or interest therein under reference is not registered in the name of the LLP| YesNo |
| | (b) If yes, in whose name it is registered| |
| | Note : If more than one charge holder involved, details of extent of charge, particulars of property charged, amount secured to be provided in attachment. |
| 16.| Particulars of present modification| |
| 17.| Date of Satisfaction in full.| | (DD/MM/YYYY) |
| | Attachments| | List of attachments|- | 1.| Instrumentof creation or modification| | | |||
| 2.| Instrument evidencing creation or modifcation of charge in case of acquisition of property which is already subject to charge| |- | 3.| Particulars of all joint charge holders| |- | 4.| Letter of charge holder stating that the amount has been satisfied.| |- | 5.| Optional attachment(s) - if any| |- | | | | |
| | To be digitally signed by |
| | Designated Partner/Authorised representative/Auditor| |
| | DPIN or Income-tax PAN| |
| | Verification |
| | I/we confirm that the attached charge instruments(s) or documents(s) is/are true copies of the original which is/are avilable with the charge holder and all the information and particulars above ar denved there from are concisely and correct stated |
| | I/we am/are duty authorised to sign this form. |
| | To be digitally signed by |
| | *Designation| |
| | Charge holder| |
| | To be digitally signed by |
| | Designation| |
| | ARC or assignee| |
| | Certificate |
| | It is hereby certificate that I have verified the above particulars (including attachment(s)) from the records of |
| | |
| | and found them to be true and correct, I further certity that all the required attachment(s) have been completely attached to this form. |
| | Chartered Accountant(in-whole-time practice)or| Cost accountant(in whole-time practice)or |
| | Company Secretery (in whole-time practice)| |
| | *Whether associate or fellow| Associate| Fellow| |
| | *Membership number or certificate of practice number| |
| | | |
| | This e-form has been taken on file maintained by the registrar through electrnic mode and on the basis of statement of correctness given by the filing LLP. |
| 1. *Designated Partner Identification Number (DPIN) | |||||||||||||||||||||||||||
| 2. *Name | |||||||||||||||||||||||||||
| 3. *Father's /Husband's Name | |||||||||||||||||||||||||||
| 4. *Present residential address | |||||||||||||||||||||||||||
| 5. *e-mail ID | |||||||||||||||||||||||||||
| 6. Name of the Partnership Firm | |||||||||||||||||||||||||||
| Or | |||||||||||||||||||||||||||
| LLPIN | & Name of Limited Liability Partnership | ||||||||||||||||||||||||||
| Or | |||||||||||||||||||||||||||
| CIN | & Name of the Company | ||||||||||||||||||||||||||
| Or | |||||||||||||||||||||||||||
| Name of any other body corporate | whosenominee the designated partner is. | ||||||||||||||||||||||||||
| I hereby state that I satisfy the conditions and requirements for being eligible to be a designated partner and I have not been disqualified to act as a designated partner. | |||||||||||||||||||||||||||
| To be signed by the designated partner: | |||||||||||||||||||||||||||
| DPIN | |||||||||||||||||||||||||||
| Date: | |||||||||||||||||||||||||||
| Place: |
| Form 10[See rule 10(9)]Intimation Of Changes In Particulars By Designated PartnersNote- All fields marked in *are to be mandatorily filled.Note I.- Enclose necessary documents attested by a Notary or gazetted officer or a Company Secretary, a Chartered Accountant, a Cost Accountant holding a certificate of practice under the Company Secretaries Act, 1980, Chartered 95 Accountants Act, 1949, and the Cost and Works Accountants Act, 1959 respectively.Note II- In case any proof enclosed is in language other than Hindi or English then the translated copy of the same in English or Hindi shall be required to be enclosed. It should be certified by the same professional who has certified other proof.Note III- In case the designated partner submitting change in particulars is not residing in India, the certification of attached documents and the photograph may be done by a notary in the home country of the applicant. Further, in the case of a foreign national, certified copy of the valid passport should be enclosed.Note IV- The photograph of the applicant being affixed on the form should also be attested.If any of the requirements are not met, changes will not be considered.I_______________________ son/daughter of__________________________ resident of___________________ hereby declare and verify that the information given in this Form and the documents enclosed is correct and complete.__________________________Signature of the applicantDate_____________ (DD/MM/YYYY)Place____________For Office Use Only____________________________________Signature of the Authorizing OfficerDate____________________ (DD/MM/YYYY)Place___________________ |
| LLP FORM NO. 11[Pursuant to rule 25(1) of Limited Liability Partnership Rules, 2009]| Annual Return of Limited Liability Partnership (LLP) |
| Note - All fields marked in *are to be mandatorily filled. |
| 1.| (a) *Annual return made upto 31st day of March of| | Year| |
| | (b) *Start date of financial year for which annual return is being filed.| | (DD/MM/YYYY) |
| 2.| * Limited Liability Partnership identification number (LLPIN)| |
| 3.| *Name of the Limited Liability Partnership (LLP)| |
| 4.| (a) Address of the registered office of the LLP| |
| | (b) *e-mail ID| |
| 5.| Other address if declared under section 13(2) for service of documents| |
| 6.| Business Classification| | |
| 7.| Principal business activities of the LLP| |
| 8.| Details as on 31st March of the period for which annual return is being filed |
| | (a) *Total number of designated partners| | |
| | (b) *Total number of partners| | |
| | (c) *Total obligation of contribution of partners of the LLP (inर)| | |
| | (d) *Total contribution received from all partners of the LLP (inर)| | |
| | Note :'Contribution received' to be entered in corresponding Form 8 should be same as the value entered in filed enter 8(d) above. |
| 9.| Service request number (SRN) of the partners details validated through the screen (if applicable)| | |
| 10.| Detail of individual(s) as partner (including Designated partner) |
| Designation| | |- | Designated Partner Identification number (DPIN) Income tax permanet account number (Income-tax PAN) Passport number| | |- | Name| | |- | Father's Name| | |- | Permanent Residential address| | |- | Present Residential address| | |- | Nationality| | Date of Appointment| | (DD/MM/YYYY)|- | Date of Cessation| | (DD/MM/YYYY)| |- | Date of charge in designation| | (DD/MM/YYYY)| |- | Previous designation| | | |- | Previous Name, if any| |- | Obligation of contribution (inर)| | | |- | Contribution received and accounted for (inर)| | | |- | *Whether resident in India| YesNo|- | *Number of limited liability partnership(s) which/he she is a partner| | | |- | *Number of company(s) in which he/she is a director| | | |
| 11.| Detail of bodies corporate as partner (including Designated Partner) |
| Type of body Corporate| |- | Corporate identify number (CIN) or Foreign company registration number (FCRN) or Limited liability partnership identification number (LLPIN) or Foreign limited liability partnership identification number (FLLPIN) or any other identification number | | |- | Name of the body corporate| |- | Full address of the registered office or principal place of bussiness in India| |- | Country where registered| |- | Obligation of contribution (inर)| | | |- | Contribution received and accounted for (inर)| | | |- | Name and particulars of person signing on behalf of body corporate as nominee|- | Category| | | |- | DPIN/Income-tax PAN/ Passport number| | | |- | Name| | |- | Father's Name| | |- | Permanent Residential address| | |- | Present Residential address| | |- | Nationality| | Date of Appointment| | (DD/MM/YYYY)|- | Date of Cessation| | (DD/MM/YYYY)| |- | Date of charge in designation| | (DD/MM/YYYY)| |- | Previous designation| | | |- | Previous Name, if any| |- | *Whether resident in India| YesNo|- | *Number of LLP(s) which/he she is a partner| | | |- | *Number of company(s) in which he/she is a director| | | |
| Note :Provide the detail of the LLPs (LLPIN) and name of LLP) and companies (CIN, DIN and name of company) as an attachment. |
| 12.| Summary of partners and designated partners as on 31st March of the period for which annual return is being filed. |
| S.No. | Category | Number of Partners | Number of Designated Partners | Total | |
| Resident in India | Others | ||||
| (i) | Individuals | ||||
| (ii) | LLPs | ||||
| (iii) | Companies | ||||
| (iv) | Foreign LLPs | ||||
| (v) | Foreign Companies | ||||
| (vi) | LLPs Incoporated outside India | ||||
| (vii) | Companies incoporated outside India | ||||
| Total |
| 13.| Particulars of penalities imposed on the |
| | (i) Limited liability partnership| Number of rows required| | |
| SectionNumber | Offence | PenaltyImposed |
| | (ii) Partners/Designated partners| Number of rows required| | |
| [DPIN/income-taxPAN/Passport number [Substituted by Notification No. G.S.R. 593(E), dated 10.6.2016 (w.e.f. 1.4.2009).] | Nameof Partner/Designated partner | Nameof Nominee in case of body corporate | SectionNumber | Offence | Penaltyimposed] |
| 14.| Particulars of compounding offences| Number of rows required| | |
| SectionNumber | Offence | Date of compounding of offence |
| 15.| *Whether turnover of the LLP exceeds 5 crores| YesNo| |
| Note :Attach the details of company(s) LLP(s) which partnre/designated partner is a director/partner as the case may be in the below format at a an attachment. |
| S.No. | CIN/LLPIN | Name of Company/LLP |
| | Attachments| | List of attachments|- | 1.| Detail of LLP and/or company in which partner/designated partner is a director/partner| | |
| 2.| Optional attachment(s) - if any| |- | | | | |
| | Verification |
| | To the best of my knowledge and belief, the information given in this form and its attachments is correct and complete. |
| | To be digitaily signed by a designated partner| | |
| | *DPIN of the designated Partner| | |
| | Certificate |
| | I certify that Annual Return contains true and correct information |
| | To be digitaily signed by a designated partner| | |
| | DPIN of the designated Partner| | |
| | OR |
| | It is hereby certified that I have Verified the above particulars (including attachment(s) from the records of |
| | |
| | and found them to be true and correct. I further certify that all the required attachment(s) have been completely attached to this form. |
| | Company Secretary In practice| | |
| | Certificate of Practice Number| | |
| | Whether associate or fellow| Associate| Fellow| |
| | | |
| | This e-form has been taken on file maintained by the registrar through electrnic mode and on the basis of statement of correctness given by the filing LLP. |
| LLP FORM NO. 12[Pursuant to rule 16(3) of Limited Liability Partnership Rules, 2009]| Form for intimating other address for service of documents |
| Note - All fields marked in *are to be mandatorily filled. |
| 1.| * Limited Liability Partnership identification number (LLPIN)| |
| 2.| Name of the Limited Liability Partnership (LLP)| |
| 3.| Address of registered office of the LLP| |
| | *e-mail ID| |
| 4.| Pursuant to section 13(2) of the Limited Liability Partnership Act, 2008, the above named LLP declares the following address, other than the address of its registered office, for serving a document on it or its partner or designated partner : |
| | * Other Address| *Line I| |
| | | Line II| |
| | *City| | | *District| |
| | *State| | | *Pin code| |
| | Country| | | ISO country code| |
| | Phone| | | Fax| |
| | e-mail ID| | |
| 5.| Date on which consent of all partners is taken as per subrule(2) of rule 16| | | (DD/MM/YYYY) |
| | Attachments| | List of attachments|- | 1.| Copy of the minutes of decision/resolution/consent of requisite partners| | | ||
| 2.| *Proof of address| |- | 3.| The extracts of the relevant provision of the Limited Libility Partnership Agreement, if any| |- | 4.| Optional attachment(s) - if any| |- | | | | |
| | Verification |
| *| To the best of my knowledge and belief, the information given in this form and its attachments is correct and complete. |
| *| I being a designated partner of the LLP, am authorised to sign and submit this form. |
| | To be digitaily signed by a designated partner| | |
| | *DPIN of the designated Partner| | |
| | Certificate |
| | |
| | and found them to be true and correct. I further certify that all the required attachment(s) have been completely attached to this form. |
| | Chartered Accountant(in-whole-time practice)or| Cost accountant(in whole-time practice)or |
| | Company Secretery (in whole-time practice)| |
| | *Whether associate or fellow| Associate| Fellow| |
| | *Membership number or certificate of practice number| |
| | | |
| | This e-form has been taken on file maintained by the registrar through electrnic mode and on the basis of statement of correctness given by the filing LLP. |
| All Partners_______________Limited LiabilityPartnership(Registered Address) | All Partners_______________Limited LiabilityPartnership(Other address declared by the Limited Liability Partnership for service of documents) | |||||||||||||||||||||||||||||||||
| Date | (DD/MM/YYYY) | |||||||||||||||||||||||||||||||||
| [Date should be at least 30 days before the date partner intends to resign] | ||||||||||||||||||||||||||||||||||
| In accordance with the provisions of section 24(1) of the Limited Liability Partnership Act, 2008, I | (Name of Partner) | |||||||||||||||||||||||||||||||||
| do hereby give notice of my intention to resign as a partner of the | (name of the LLP) with effect from | |||||||||||||||||||||||||||||||||
| (DD/MM/YYYY). | ||||||||||||||||||||||||||||||||||
| Name of the partner | ||||||||||||||||||||||||||||||||||
| Address | ||||||||||||||||||||||||||||||||||
| # Name of the Authorised Signatory | ||||||||||||||||||||||||||||
| Signatures | ||||||||||||||||||||||||||||
| #Applicable where the partner is a body corporate. Copy of authorization to be attached. | ||||||||||||||||||||||||||||
| Date: | ||||||||||||||||||||||||||||||||||||||||
| Place: |
Part A – Conversion of firm into limited liability partnership
| 1 | *Name of the Firm | {| |
1932.
| {||-||}| Yes| {||-||}| No|-|| If yes, date of registration| {||-||}|||-|| Registration No.| {||-||}|||-|| If no, then whether the firm is registered under any other law| {||-||}| Yes| {||-||}| No|-|| If yes, name of the Statute| {||-||}|||-|| Date of registration| {||-||}|||-|| Registration No.| {||-||}|||}Part B – Particulars of the Limited Liability Partnership into which the aforesaid firm has been converted
| 1 | *LLPIN | {| |
1. Copy of the certificate of in corporation of Limited Liability.
2. Optional Attachment's, if any.
* Certificate| 1 | {| |
| LLP FORM NO. 15[Pursuant to rule 17 of Limited Liability Partnership Rules, 2009]| Notice for change of place of registered office |
| Note - All fields marked in *are to be mandatorily filled. |
| 1.| * Limited Liability Partnership identification number (LLPIN)| |
| 2.| (a) Name of the Limited Liability Partnership (LLP)| |
| | (b) Present Address of the registered office of the LLP| |
| 3.| (a) New Address of registered office of the LLP |
| | | Line I| |
| | | Line II| |
| | (b) *City| | | (c) *District| |
| | (d) *State| | | (e) *Pin code| |
| | (f)Country| | | (g)ISO country code| |
| | (h) Phone| | | (i) Fax| |
| | (j) *e-mail ID| | |
| 4.| *Name of the office of new register |
| | |
| 5.| *The full address of the police station under whose jurisdiction the new registered office address of the limited liability partnership is situated |
| | (a) *Name| | |
| | (b) *Address| Line I| |
| | | Line II| |
| | (c) *City/Town/Village| |
| | (d) *Tehsil| | | (e) *District| |
| | (f) *Sate| | | (g) *Pin code| |
| 6.| *Pariculars of prosecutions initiated against or show cause notice received by the LLP for alleged offences under the Act. |
| | |
| 7.| *Change of place of registerted office is - |
| | Within the same city/town/village. |
| | From one place to another place within the same State. |
| | Within the State frome the jurisdiction of one Registrar to the jurisdiction of another Registrar. |
| | Change of place of the registered office from one State to another State. |
| 8.| Dates of publication of public notice in the newspapers| | (DD/MM/YYYY) |
| | (Applicable where change of place of the registered office is from one State to another). |
| 9.| Dates of which consent has been taken under sub-rule(1) of Rule17| | (DD/MM/YYYY) |
| | Attachments| | List of attachments|- | 1.| *Proof of changed address of registered office.| | | ||||
| 2.| Copy of the minutes of decision/resolution/consent of partners.| |- | 3.| The extracts of the relevant provision of the Limited Libility Partnership Agreement, if any| |- | 4.| Copies of public notice, if applicable.| |- | 5.| Consent of secured creditors, if applicable| |- | 6.| Optional attachment(s) - if any| |- | | | | |
| | Verification |
| *| To the best of my knowledge and belief, the information given in this form and its attachments is correct and complete. |
| *| I being a designated partner of the LLP, am authorised to sign and submit this form. |
| | To be digitaily signed by a designated partner| | |
| | *DPIN of the designated Partner| | |
| | Certificate |
| | |
| | and found them to be true and correct. I further certify that all the required attachment(s) have been completely attached to this form. |
| | Chartered Accountant(in-whole-time practice)or| Cost accountant(in whole-time practice)or |
| | Company Secretery (in whole-time practice)| |
| | *Whether associate or fellow| Associate| Fellow| |
| | *Membership number or certificate of practice number| |
| | | |
| | This e-form has been taken on file maintained by the registrar through electrnic mode and on the basis of statement of correctness given by the filing LLP. |
| OR |
| | For office use only : |
| | eForm Service request number (SRN)| | eForm filing date| | (DD/MM/YYYY) |
| | Digital signature of the authorising officer |
| | This e-Form is hereby registered| | | | |
| | Date of signing| | (DD/MM/YYYY)| | |
| LLP FORM NO.17[Pursuant to rule 38(1) of LimitedLiability Partnership Rules, 2009] | Application and statement for theconversion of afirm into Limited Liability Partnership(LLP) |
| Note - All fields marked in *are to be mandatorily filled. |
| Part A : Application |
| 1.| Service Request Number ofRUN-LLP |
| 2.| Name of the Limited Liability Partnership (LLP) |
| 3.| * Name of the firm |
| 4.| Principal address of the firm |
| | * Line I |
| | Line II |
| | * City | | | * District| |
| | * State | | | * Pin code| |
| | * Country | | ∇ | ISO country code| |
| | Phone | | | Fax| |
| | *e-mail ID | | |
| 5.| (a) *Whether the firm is registered under the Partnership Act, 1932YesNo |
| | If yes, date of registration | | (DD/MM/YYYY) | Registration number | | | |
| | If no, whether the firm is registered under any other lawYesNo |
| | If yes, the name of the Statute under which registered |
| | |
| | |
| | If yes, date of registration | | (DD/MM/YYYY) | Registration number | | |
| | (b) *Date of agreement by which firm was formed | | (DD/MM/YYYY) |
| 6.| *Total number of partners in the firm | | | | |
| 7.| *Total capital contribution in the firm (in Rs.) | | |
| 8.| *Total number of partners in the LLP | | |
| 9.| * Whether all the partners of firm have given their consent for conversion of the firm into the limited liability partnership. (attach the copy of the consent.)YesNo |
| 10.| *Whether all the partners of the limited liability partnership comprise all the shareholders of the company and no one else.YesNo |
| 11.| *Whether up to date Income-tax return is filed under the Income-tax Act, 1961.YesNo |
| | If Yes, indicate the financial year end date upto which such return has been filed | | (DD/MM/YYYY)| |
| 12.| *Whether any proceeding by or against the company is pending in any Court or Tribunal or any other Authority.YesNo |
| | If yes, particulars of such proceedings in the following manner |
| | Number of proceedings | | |
| Name of Court/Tribunal/Authority | |||||
| Particulars | |||||
| 13.| *Whether any earlier application for conversion of the said firm into limited liability partnership was refused by the Registrar.YesNo |
| | If yes, give SRN of earlier Form 17 and the reasons for refusal: - |
| | (a) SRN | | |
| | (b) Reasons for refusal of earlier Form 17: |
| | |
| 14.| *Whether any conviction, ruling, order, judgment of any Court, Tribunal or other No authority in favour of or against the firm are subsisting.YesNo |
| | If yes, detail thereof in following manner: - |
| | Number of proceeding | | |
| Section and the title of relevant Act | |||||
| Particulars | |||||
| Name of Court/Tribunal/Authority | |||||
| 15.| (a). *Whether there are any secured creditorsYesNo |
| | (b) Whether consent of all the secured creditors for conversion of the firm into limited partnership has been obtainedYesNo |
| | If Yes, attach the list and consent of such creditors |
| 16.| *Whether any clearance, approval or permission for conversion of thecompany into limited liability partnership is required from any body/ authorityYesNo |
| | If Yes, whether the applicable approvals from the concerned body/authority or authorities have been obtained.YesNo |
| Part B - Statement |
| | Declaration |
| | |
| | registered under the Indian Partnership Act, 1932 or under |
| | |
| | at | | (name of the place) in the |
| | State/UT of | | Territory on |
| | (DD/MM/YYYY) Registration number | | and also named in the incorporation document of |
| | |
| | as a partner or designated partner give my consent for the conversion of the said firm (M/s) |
| | |
| | into the limited liability partnership |
| | *2. I state that I shall be personally liable (jointly and severally with the limited liability partnership) for the liabilities and obligations of the firm which were incurred prior to the conversion or which arose from any contract entered into prior to the conversion. |
| | *I further state as under : |
| | (i) that all the requirements of the Limited Liability Partnership Act, 2008 and the rules made thereunder have been complied with,in respect of conversion of private company/ unlisted public company into limited liability partnership and matters precedent and incidental thereto; |
| | (ii) that all the partners of the limited liability partnership comprise all the partners of the firm and no one else; |
| | (iii) that the applicable clearances, approvals or permissions for conversion of the firm into a limited liability partnership from any body/ authority have been obtained. |
| | (iv) that the consent of all the secured creditors for conversion of the firm into limited liability partnership has been obtained; |
| | (v) that to the best of my knowledge and belief, the information given in this form and its attachments is correct and complete. |
| Attachments | | | List of attachments|- | 1.| *Statement of consent of partners of the firm. | | | |||||||
| 2.| *Statement of Assets and liabilities of the firmy duly certified As true and correct by the Chartered Accountant in practice. | |- | 3.| Copy of acknowledgement of latest income tax return. | |- | 4.| *List of all the secured creditors along with their consent to the conversion. | |- | 5.| Approval from any other body/authority. | |- | 6.| Optional attachment(s)- if any | |- | | | | |
| | To be digitally signed by a designated partner | | |
| | *DIN/DPIN/PAN of the designated partner | | |
| | Certificate |
| | It is hereby certified that I have verified the above particulars from the books and records of |
| | |
| | and found them to be true and correct.I further certify that all required attachment(s) have been completely attached to this form. |
| | *Chartered accountant in whole-time practice | Cost accountant in whole-time practice |
| | Company secretary in whole-time practice |
| | *Whether associate or fellow | Associate | Fellow | | |
| | *Membership number or certificate of practice number |
| | | |
| | For office use only : |
| | E form Service request number (SRN) | | e Form filing date| | (DD/MM/YYYY) |
| | Digital signature of theauthorising officer |
| | This e-Form is hereby approved | | | |- | | This e-Form is hereby rejected | | | |
| | Date of signing | | (DD/MM/YYYY)| | |
| LLP FORM NO. 18[Pursuant to Paragraphs 2 and 3 ofThird Schedule, Paragraphs 2, 3, and 4 ofFourth Schedule of the Act and rule39(1) and 40(1)] of Limited LiabilityPartnership Rules, 2009] | Application and Statement for conversion ofa private company/unlisted publiccompany intolimited liability partnership (LLP). |
| Note - All fields marked in * are to be mandatorily filled. |
| Part A : Application |
| 1.| Service Request Number (SRN) of RUN-LLP |
| 2.| *Name of the proposed LLP |
| 3.| *Corporate Identity Number (CIN) | | |
| 4.| Name of the Company |
| 5.| Date of incorporation | | (DD/MM/YYYY) |
| 6.| Name of office of Registrar of Companies |
| 7.| (a) Address of the registered office of the company |
| | (b) *e-mail ID of the company |
| 8.| *Total number of shareholders | | |
| 9.| Total number of partners in the LLP | | |
| 10.| *Whether all the shareholders of the company have given their consent for conversion of the company into the limited liability partnership. | Yes| No |
| 11.| *Whether all the partners of the limited liability partnership comprise all the shareholders of the company and no one else. | Yes| No |
| 12.| *Whether any security interest in the assets of the company is subsisting or in force. | Yes| No |
| | If yes, give details |
| 13.| *Whether up to date Income-tax return is filed under the Income-tax Act, 1961 | Yes| No |
| | If yes, indicate the financial year end date upto which such return is filed | | (DD/MM/YYYY) |
| 14.| *Whether any prosecution initiated against or show cause notice received by the company for alleged offences under the Companies Act, 2013. | Yes| No |
| | If yes, give details in the following manner |
| | Number of cases | | |
| Date of issue of show cause notice | |||||
| Section of the Companies Actunder which action being initiated | |||||
| Status (reply sent or underexaminationby concernedAuthority) | |||||
| 15.| *Whether any proceeding by or against the company is pending in any Court or Tribunal or any other Authority. | Yes| No |
| | If yes, give details in the following manner: - |
| | Number of Proceeding | | |
| Name of Court or TribunalOr Authority | |||||
| Particulars of such proceedings | |||||
| 16.| *Whether any earlier application for conversion of the said company intolimited liability partnership was refused by the Registrar. | Yes| No |
| | If yes, give SRN of earlier Form 18 and the reasons for refusal: |
| | (i) SRN | | |
| | (ii) Reasons |
| 17.| *Whether any conviction, ruling, order, judgment of any Court, Tribunal orother authority in favour of or against the company is subsisting. | Yes| No |
| | If yes, details thereof in following manner: - |
| | Number of proceeding | | |
| Section and the title of relevant Act | |||
| Particulars | |||
| Nameof Court or TribunalorAuthority | |||
| 18.| (a) *Whether there are any secured creditors | Yes| No |
| | (b) Whether consent of all the secured creditors for conversion of the company into limited partnership has been obtained | Yes| No |
| | If Yes, attach the list and consent of such creditors |
| 19.| *Whether any clearance, approval or permission for conversion of the company into limited liability partnership is required from any body/ authority | Yes| No |
| | If Yes, whether the applicable approvals from the concerned body/authority have been obtained | Yes| No |
| 20.| *Whether up to date documents including latest balance sheet and annual returns under Companies Act, 2013 have been filed. | Yes| No |
| | Part B- Statement |
| Declaration |
| | |
| | and also named in the Incorporation document of |
| | |
| | as a partner or designated partner give my consent for the conversion of the said company |
| | |
| | into the limited liability partnership |
| | *I State as under : |
| | (i) that all the requirements of the Limited Liability Partnership Act, 2008 and the rules made thereunder have been complied with, in respect of conversion of private company/ unlisted public company into limited liability partnership and matters precedent and incidental thereto; |
| | (ii) that all the partners of the limited liability partnership comprise all the shareholders of the company and no one else; |
| | (iii) that the applicable clearances, approvals or permissions for conversion of the company into a limited liability partnership from any authority/ authorities have been obtained. |
| | (iv) that the consent of all the secured creditors for conversion of the company into limited liability partnership has been obtained; |
| | (v) that all the documents due for filing including latest balance sheet and annual return have been filed under the provision of the Companies Act, 2013; |
| | (vi) that to the best of my knowledge and belief, the information given in this form and its attachments is correct and complete. |
| | Attachments | | List of attachments|- | 1.| *Statement of shareholders. | | | |||||||
| 2.| *Statement of Assets and Liabilities of the company dulycertified as true and correct by the auditor. | |- | 3.| List of all the secured creditors along with their consent | |- | 4.| Approval from any other body/authority. | |- | 5.| *Copy of acknowledgement of latest income tax return. | |- | 6.| Optional attachment(s)- if any | |- | | | | |
| | To be digitally signed by adesignated partner | | |
| | * DIN/DPIN/PAN of the designated partner | | |
| | Certificate |
| | It is hereby certified that I have verified the above particulars from the books and records of |
| | |
| | and found them to be true and correct. |
| | I further certify that all required attachment(s) have been completely attached to this form. |
| | Chartered accountant in whole-time practice | Cost accountant in whole-time practice |
| | Company secretary in whole-time practice |
| | *Whether associate or fellow | Associate| Fellow| | |
| | *Membership number or certificate of practice number |
| | | |
| | For office use only : |
| | E form Service request number (SRN) | | e Form filing date| | (DD/MM/YYYY) |
| | Digital signature of the Authorizing officer |
| | This e-Form is hereby approved | | | |- | | This e-Form is hereby rejected | | | |
| | Date of signing | | (DD/MM/YYYY)| | |
1. I am the designated partner/ partner of the said limited liability partnership, or the liquidator of the said limited liability partnership in liquidation.
(Where the application is not by the limited liability partnership or its liquidator, but by a partner or creditor, the above paragraph should be suitably altered).2. The limited liability partnership was incorporated on ....20___. The document now produced and shown to me is a copy of the incorporation document of the said limited liability partnership.
3. The registered office of the limited liability partnership is situated at......
4. The limited liability partnership commenced the business of......(e.g..., manufacture of auto parts etc.) and has been carrying on the same, since.....
5. (Here set out in separate paragraphs the circumstances that have necessitated the proposed compromise or arrangement, the objects sought to be achieved by it, and the terms of the compromise or arrangement. A copy of the proposed compromise or arrangement should be marked as an exhibit and annexed to the affidavit).
6. (Here set out the class of creditors or partners with whom the compromise or arrangement is to be made; where the arrangement is between the limited liability partnership and its partners, it should be stated whether any creditors or class of creditors are likely to be affected by it.)
7. It may be necessary that a meeting (or meetings) of the creditors or partners (if the meeting is only to be of a class of creditors, it should be so stated), should be called to consider and approve the proposed compromise or arrangement.
8. It is suggested that the meeting (or meetings) may be held at the premises of the registered office of the limited liability partnership or at such other place as may be determined by the Tribunal, and on such date(s) and at such time(s) as this Tribunal may direct; and that a chairman may be appointed for the meeting (or for each of the meetings) to be held.
9. It is suggested that notice of the proposed compromise or arrangement and of the meeting may be published once in (here set out the newspapers) and in such other manner as the Tribunal may direct.
10. It is prayed that necessary directions may be given as to the issue and publication of notices and the convening, holding and conducting of the meeting(s) proposed above.
Solemnly affirmed.Sd/- A.B.Before meSd/-Commissioner for OathsDate:Place:Form 21[See rule 35(2)]Limited liability partnership application No............... of 20...................................... ApplicantsSummons For Directions To Convene A Meeting Under Section 60(1)Let all parties concerned attend the Member of the Tribunal in Chamber on................ day, the .............. Day of 20..., at .....o' clock in the ..... noon on the hearing of the applicant of the above named limited liability partnership [or of the applicant(s) above named] for an order that a meeting ( or separate meetings) be held at ..................... of [ Here enter the class or classes of creditors or the partners of which the meetings have to be held] of the above limited liability partnership, for the purpose of considering, and if thought fit, approving, with or without modification, a scheme of compromise or arrangement proposed to be made between the limited liability partnership and the said (here mention the class or classes of creditors or partners) of the said limited liability partnership;And that directions may be given as to the method of convening, holding and conducting the said meeting(s) and as to the notices and advertisements to be issued. And that a chairman (or chairmen) may be appointed of the said meeting(s), who shall report the result thereof to the Tribunal.Authorized representative for the applicant(s) Officer of the Tribunal.The affidavit of......will be used in support of the summons.Note - Where the limited liability partnership is not the applicant, the summons should be served on the limited liability partnership, or, where it is being wound up, on its liquidator.Date:Place:[FORM-22] [Substituted Form 22 by Notification No. G.S.R. 430(E) dated 5.6.2012 (w.e.f. 1.4.2009)]| LLP FORM NO. 22[Pursuant to rule 35(11), 35(17) and 41(4) of Limited Liability Partnership Rules, 2009]| Notice of intimation of Order of Court/Tribunal/CLB/Central Government to the Registrar |
| Note - All fields marked in *are to be mandatorily filled. |
| 1.| *Form filed for| Limited Liability Partnership (LLP)|- | | | Foreign Limited Liability Partnership (FLLP) |
| 2.| *Limited Liability Partnership/identification number (LLPIN) or Foreign Limited Liability Partnership identification number (FLLPIN) or Service Request number (SRN) of Form 1| |
| 3.| (a) Name of the Limited Liability Partnership (LLP) or Foreign Limited Liability Partnership (FLLP)| |
| | (b) Address of the registered office of the LLP or principal place of business in India of FLLP| |
| | (c) *e-mail ID| |
| 4.| (a) *Order passed by| | |
| | (b) *Name of the Court or company law board (CLB) or any other competent authority |
| | |
| | (c) *Location| |
| | (d) *Petition or application number |
| | |
| | (e) *Order number |
| | |
| 5.| *Date of passing the order| | (DD/MM/YYYY) |
| 6.| (a) *Section or rule reference| |
| | (b) If others, mention |
| | |
| 7.| *Number of days within which order is to be filed with Registrar (To be entered pursuant to aforesaid sections or in terms or court order or CLB order or order of the competent authority, as the case may be)| | |
| 8.| *Date of application to court or CLB or the competent authority for issue of certified copy of order.| | (DD/MM/YYYY) |
| 9.| *Date of issue of certified copy of order| | (DD/MM/YYYY) |
| 10.| *Due date by which order is to be filed with Registrar| | (DD/MM/YYYY) |
| 11.| *Description of order| |
| 12.| In Case of compounding of offence, enter Service request number (SRN)(s) of Form 31. |
| | | | | | | | |
| 13.| SRN of relevant form| | |
| | (Mention the SRN of relevant Form 22 or any other form; if applicable) |
| 14.| *Whether penalty involved or not| Yes| No| |
| | If yes, SRN of payment of penalty| | |
| | Attachments| | List of attachments|- | 1.| Certificate copy of the order.| | |
| 2.| Optional attachment(s) - if any| |- | | | | |
| | Verfication |
| | To the best of my knowledge and belief, the information given in this Form and its attachments is correct and complete.I have gone through the provisions of the Limited Liability Partnership Act, 2008 and the rules framed there under.I have been authorised to sign and submit this form. |
| | I, being a designated partner/authorised representative/administrator of the LLP/FLLP, am authorised to sign and submit this form. |
| | To be digitally signed by |
| | Particulars of the person signing and submitting the form.| | |
| | *Name| |
| | Capscity| |
| | *Designation| | |
| | DPIN in case of Designated partner/DPIN or Income-tax PAN in case of Authority representative/Income-tax PAN in case of others or LLP Administrator.| |
| | | |
| | For office use only : |
| | eForm Service request number (SRN)| | eForm filing date| | (DD/MM/YYYY) |
| | Digital signature of the authorising officer |
| | This e-Form is hereby Registered| | | | |
| | Date of signing| | (DD/MM/YYYY)| | |
| LLP FORM NO. 23[Pursuant to rule 19(1) of Limited Liability Partnership Rules, 2009]| Application for direction to Limited Liability Partnership (LLP) to charge its name. |
| Note - All fields marked in *are to be mandatorily filled. |
| 1.| *Category of applicant| |
| 2.| *Limited Liability Partnership identification Number (LLPIN) or Corporate identify Number (CIN) or registration number of other entity seeking direction| |
| 3.| *Name of the LLP/Company/Applicant| |
| | (a) *Address| Line I| |
| | | Line II| |
| | (b) *City| | | (c) *District| |
| | (d) *State| | | (e) *Pin code| |
| | (f) *Country| | |
| | (g) ISO Country code| |
| | (h) *e-mail ID| | |
| | (i) Phone| | | (j) Fax| |
| 5.| Detail of the LLP against whom complaint is filed |
| | (a) *LLPIN| | |
| | (b) Name of the LLP| |
| | (c) Address of the registered office of the LLP| |
| | (d) e-mail ID| |
| 6.| *Grounds of objection| |
| | Attachments| | List of attachments|- | 1.| *Copy of the authority to make application| | | |
| 2.| *Copy of incorporation/registration certificate of LLP or the company or registraton certificate of other entity, if any| |- | 3.| Optional attachment(s) - if any| |- | | | | |
| | Verfication |
| *| To the best of my knowledge and belief, in information given in his application and its attachments is correct and complete. |
| *| I have gone through the provisionsof the Limited Liability Partnership Act, 2008, the rule framed there under. |
| *| I have been authority to sign and submit this application. |
| | To be digitally signed by |
| | Applicaton or designated partner or managing director or director or manager or secretary| | |
| | *Designation| | |
| | *DPIN or DIN or Income-tax PAN or Membership number| | |
| | | |
| | For office use only : |
| | eForm Service request number (SRN)| | eForm filing date| | (DD/MM/YYYY) |
| | Digital signature of the authorising officer |
| | This e-Form is hereby approved| | | | |- | | This e-Form is hereby rejected| | | |
| | Date of signing| | (DD/MM/YYYY)| | |
| [FORM 24] [Substituted by Notification No. G.S.R. 470(E), dated 16.5.2017 (w.e.f. 1.4.2009).] |
| [Pursuant to rule 37(1)(b) of Limited Liability Partnership Rules, 2009] |
| Application to the Registrar for striking off name |
| Note - All fields marked in *are to be mandatorily filled. |
| 1.| * Limited Liability Partnership identification number (LLPIN)| |
| 2.| (a) Name of the Limited Liability Partnership (LLP) |
| | |
| | (b) Address of the registered office of the LLP |
| | |
| | (c) * e-mail ID| |
| 3.| * Reasons for making the application| Text Box. (200 words) |
| | | | |
| 4.| * Whether up to date Income-tax returns filed| YesNo |
| 5.| * Date from which the LLP Ceased to carry on business| dd/mm/yyyy |
| Attachments| | List of attachments|- | (a) * Copy of authority to make the application duly signed by all partners| | | |||
| (b) * Copy of acknowledgment of latest Income-tax Return| |- | (c) * Statement of Accounts disclosing Nil Assets and Nil Liabilities [sub-clause (a) of clause (II) of sub-rule(1A) to rule 37]| |- | (d) * Affidavit signed by designated partners [sub-clause (b) of clause (II) of sub-rule(1A) to rule 37]| |- | (e) Optional attachment(s) - if any| |- | | | |
| Verification |
| To the best of my knowledge and belief, the information given in the application and its attachments iscorrect and complete. I am aware that I shall be liable for prosecution under section 37 of the LLPAct,2008 if any part of the statements made or information furnished herein contain any misstatementwhich is false in any material particular or omission of any material fact. |
| To be digitally signed by applicant| |
| * Designated Partner identification Number (DPIN) of the designated partner| |
| | | |
| For office use only: |
| eForm Service request number (SRN)| | eForm filing date| | (DD/MM/YYYY) |
| Digital signature of the authorising officer |
| This eForm is hereby approved| | |- | This e-Form is hereby rejected| |
| LLP FORM NO. 25[Pursuant to rule 18(3) of Limited Liability Partnership Rules, 2009]| Application for the reservation/renewal of name by a Foreign Limited Liability Partnership (FLLP)/Forelgn Company. |
| Note - All fields marked in *are to be mandatorily filled. |
| 1.| This form is for| Reservation of name| Renewal of Reservation |
| 2.| Service request number (SRN) of reservation| |
| 3.| * Name of the FLLP or foreign company| |
| 4.| * Registered office address or principal place of business address of the FLLP or foreign company |
| | (a) * Address| Line I| |
| | | Line II| |
| | (b) * City| | |
| | (c) * State| | |
| | (d) * Country| | |
| | (e) ISO counrty code| | | (f) Pin code| |
| | (g) * e-mail ID| | |
| | (h) Phone| | | (i) Fax| |
| 5.| * Name of the applicant| |
| 6.| (a) * Address of the applicant |
| | | Line I| |
| | | Line II| |
| | (b) * City| | | (c) District| |
| | (d) * State| | | (e) *Pin code| |
| | (f) * Country| | |
| | (g) ISO counrty code| |
| | (h) * e-mail ID| | |
| | (i) Phone| | | (j) Fax| |
| 7.| * Date of incorporation/registration| | (DD/MM/YYYY) |
| 8.| * Incorporation or registration number| |
| 9.| Country of incorporation or registration| |
| | Attachments| | List of attachments|- | 1.| * Certified copy of the authority to submit the application| | | |
| 2.| Certified copy of the incorporation to submit the application| |- | 3.| * Optional attachment(s) - if any| |- | | | | |
| Verification |
| *| To the best of my knowledge and belief, in information given in his application and its attachments is correct and complete. |
| *| I have gone through the provisionsof the Limited Liability Partnership Act, 2008, the rule framed there under. |
| *| I have been authority to sign and submit this application. |
| To be digitally signed by applicant| |
| | | |
| For office only: |
| eForm Service request number (SRN)| | eForm filing date| | (DD/MM/YYYY) |
| Digital signature of the authorising officer |
| This eForm is hereby approved| | |- | This e-Form is hereby rejected| |
| Date of signing| | (DD/MM/YYYY) |
| 1. *Name of the limited liability partnership incorporated or registered outsideIndia: | |||||
| 2. (i)*Country where the limited liability partnership is incorporated | |||||
| (ii) *Details of relevant Statute under which the limited liability partnership has been incorporated | |||||
| (iii) *Details of the authority under which limited liability partnership is establishing a place of business inIndia | |||||
| 3. *State of principal place of business inIndia | |||||
| 4. (i)*Date of establishment of principal place of business inIndia | |||||
| (ii) *Date on which approval of Reserve Bank ofIndiaobtained | |||||
| 5. Full address of the registered or principal office of the limited liability partnership incorporated or registered outsideIndia: | |||||
| *Line 1 | ||||||||
| *Line 2 | ||||||||
| *City | District | |||||||
| *State | *PIN Code | |||||||
| Country | ||||||||
| *E-mail ID | ||||||||
| 6. *Full address of the office of the limited liability partnership inIndiawhich is deemed as its principal place of business inIndia |
| *Line I | |||||||||||||||||||||||||||||||||||
| *Line II | |||||||||||||||||||||||||||||||||||
| *City | *State | ||||||||||||||||||||||||||||||||||
| *PIN Code | |||||||||||||||||||||||||||||||||||
| Phone | Fax | ||||||||||||||||||||||||||||||||||
| *E-mail ID | |||||||||||||||||||||||||||||||||||
| 7. *List of persons resident in India and authorized to accept on behalf of the limited liability partnership service of process and any notices or other documents required to be served on the limited liability partnership; | |||||||||||||||||||||||||||||||||||
| *Number of persons authorized | [drop down] | ||||||||||||||||||||||||||||||||||
| Particulars of person authorized | |||||||||||||||||||||||||||||||||||
| 1. Income-tax permanent account number(PAN) | |||||||||||||||||||||||||||||||||||
| Name of person resident inIndiaauthorized to accept on behalf of the foreign limited liability partnership | |||||||||||||||||||||||||||||||||||
| *First Name | |||||||||||||||||||||||||||||||||||
| *Surname | |||||||||||||||||||||||||||||||||||
| *Father's/Husband's Name: | |||||||||||||||||||||||||||||||||||
| *Designation: | |||||||||||||||||||||||||||||||||||
| *Nationality: | |||||||||||||||||||||||||||||||||||
| *Where the Nationality of origin is different from the above mentioned nationality, | |||||||||||||||||||||||||||||||||||
| *Nationality of origin: | |||||||||||||||||||||||||||||||||||
| *Date of birth : | |||||||||||||||||||||||||||||||||||
| Others (please specify) | |||||||||||||||||||||||||||||||||||
| If already a partner of partnership firm or limited liability partnership or director of a company, specify the following: | |||||||||||||||||||||||||||||||||||
| No. of partnership firms in which he is a partner | Dropdown | ||||||||||||||||||||||||||||||||||
| Names & addresses of the partnership firm(s) | |||||||||||||||||||||||||||||||||||
| Name: | |||||||||||||||||||||||||||||||||||
| Address of principal office: | |||||||||||||||||||||||||||||||||||
| No. of limited liability partnership(s) in which he is a partner | Dropdown | ||||||||||||||||||||||||||||||||||
| LLPIN and name of the limited liability partnership(s) | |||||||||||||||||||||||||||||||||||
| LLPIN | Name of limited liability partnership | ||||||||||||||||||||||||||||||||||
| No. of Company (ies) in which he is a director | Dropdown | ||||||||||||||||||||||||||||||||||
| DIN | |||||||||||||||||||||||||||||||||||
| Name and CIN of the Company(ies) | |||||||||||||||||||||||||||||||||||
| CIN | Name of Company | ||||||||||||||||||||||||||||||||||
| Permanent residential address | |||||||||||||||||||||||||||||||||||
| Address | *Line I | ||||||||||||||||||||||||||||||||||
| *Line II | |||||||||||||||||||||||||||||||||||
| *City | *State | ||||||||||||||||||||||||||||||||||
| *Pin | *ISO Country Code | ||||||||||||||||||||||||||||||||||
| *Country | |||||||||||||||||||||||||||||||||||
| Phone | Fax | ||||||||||||||||||||||||||||||||||
| *Email ID | |||||||||||||||||||||||||||||||||||
| *Whether present residential address is same as the permanent address | |||||||||||||||||||||||||||||||||||
| Yes | No | ||||||||||||||||||||||||||||||||||
| Present residential address | |||||||||||||||||||||||||||||||||||
| Line I | ||||||||||||||||||||||
| Line II | ||||||||||||||||||||||
| City | State | |||||||||||||||||||||
| *Pin | *ISO Country Code | |||||||||||||||||||||
| *Country | ||||||||||||||||||||||
| Phone | Fax | |||||||||||||||||||||
| Email ID | ||||||||||||||||||||||
| Note: In case the authorized representatives are more than five, attach details in respect of remaining representatives in separate sheet as attachment. | ||||||||||||||||||||||
| 8. List of partners & designated partners, if any,- | ||||||||||||||||||||||
| *Number of partners | ||||||||||||||||||||||
| *Number of designated partners, if any | ||||||||||||||||||||||
| *Particulars of partners :- | ||||||||||||||||||||||
| Present Name | ||||||||||||||||||||||
| *First name : | ||||||||||||||||||||||
| *Last name : | ||||||||||||||||||||||
| *Middle name : | ||||||||||||||||||||||
| Former Name (if any) | ||||||||||||||||||||||
| *First name : | ||||||||||||||||||||||
| *Last name : | ||||||||||||||||||||||
| *Middle name : | ||||||||||||||||||||||
| *Father's/Husband's Name : | ||||||||||||||||||||||
| *Nationality : | ||||||||||||||||||||||
| *Where the Nationality of origin is different from the above mentioned nationality, | ||||||||||||||||||||||
| *Nationality of origin: | ||||||||||||||||||||||
| *Date of birth : | ||||||||||||||||||||||
| *Business/occupation : | ||||||||||||||||||||||
| Others (please specify) | ||||||||||||||||||||||
| *Whether designated partner | Yes | No | ||||||||||||||||||||
| Usual residential address | ||||||||||||||||||||||
| Address | *Line I | |||||||||||||||||||||
| *Line II | ||||||||||||||||||||||
| *City | *State | |||||||||||||||||||||
| *Pin | *ISO Country Code | |||||||||||||||||||||
| *Country | ||||||||||||||||||||||
| Phone | Fax | |||||||||||||||||||||
| Email ID | ||||||||||||||||||||||
| *Whether nominee of a body corporate | Yes | No | ||||||||||||||||||||
| If Yes, | ||||||||||||||||||||||
| (i) Name of the body corporate | ||||||||||||||||||||||
| (ii) Address of registered or principal office of the body corporate | ||||||||||||||||||||||
| Line I | ||||||||||||||||||||||
| Line II | ||||||||||||||||||||||
| City | State | |||||||||||||||||||||
| Pin | ISO Country Code | |||||||||||||||||||||
| Phone | Fax | |||||||||||||||||||||
| Email ID | ||||||||||||||||||||||
| Note:- In case the partners/designated partners are more than five, attach details in respect of remaining partners/designated partners in separate sheet as attachment. |
1. Copy of the incorporation document or other instrument constituting or defining the constitution of the limited liability partnership certified in the manner specified in the sub-rule (2) of rule 34.
2. Extracts of the Statute under which the foreign limited liability partnership has been set up.
3. Copy of authority under which the foreign limited liability partnership is establishing the place of business in India
4. Copy of approval of Reserve Bank of India for allowing the foreign limited partnership to establish place of business in India
5. If the above instrument is not in English then the translated version of the documents, certified in the manner specified in the sub-rule (5) of rule 34.
6. Power of attorney in favour of authorized representative
7. Optional attachment.
VerificationTo the best of my knowledge and belief, the information given in this Form and its attachments is correct and complete.I have gone through the provisions of the Limited Liability Partnership Act, 2008 and the rules framed there under in respect of establishment of place of business by a foreign limited liability partnership.I am authorised to sign and submit this form.To be digitally signed by:| Authorized representative of foreign limited liability partnership | ||||
| Dated: | ||||
| Place: | ||||
| Modify Check Form Pre-scrutiny Submit |
| For Office Use Only | |||||||||||||||||||||
| Digital signature of the authorizing officer | Confirm submission | ||||||||||||||||||||
| This e-form is hereby registered | |||||||||||||||||||||
| LLP FORM NO. 28[Pursuant to rule 34(3) of limited Liability partnerhip Rules, 2009]|- | |
| Alteration in the -|- | (A) the incorporation document, or other instrument constituting or defining the constitution of a limited liability partnership incorporated or registered outside India;or|- |
| (B) the registered or principal office of a limited liability partnership incorporated or registered outside India; or|- | |
| (C) the partner of designated partner if any of a limited liability partnership incorporated or registered outside India.|- |
| Note - All fields marked in *are to be mandatorily filled. |
| 1.| * Foreign Limited Liability Partnership identification number (LLPIN)| |
| 2.| Name of the Limited Liability Partnership (LLP) incorporated or registered outside India| |
| 3.| * Financial year ended on| | (DD/MM/YYYY) |
| 4.| The above mentioned foreign LLP having established a place of business in India at. |
| | |
| | * e-mail ID| |
| | hereby gives you notice of the alteration in - |
| | | the incorporation document, or other instrument constituting or defining the constitution of a limited liability partnership incorporated or registered outside India; or |
| | | the registered or principal office of a limited liability partnership incorporated or registered outside India; or |
| | | the pratner or designated partner, if any of a limited liability partnership incorporated or registered outside India. |
| (A)| The incorporation document, or other instrument constituting or defining the constitution of a limited liability partnership incorporated or registered outside India. |
| | (i) A brief description of the alteration is given hereunder |
| | |
| (ii)| Date of Alteration| | (DD/MM/YYYY) |
| | Note :Certified copy of the decision and/or the copy of the amended document should be enclosed. If the decision is not in english a certified translation thereof must be enclosed. |
| (B)| The registere or principal office of a limited liability partnership incorporated or registered outside India. |
| (i)| The registered/principal office of the LLP in the county of incorporation has been shifted with effect from.| | (DD/MM/YYYY) |
| (ii)| The new address is as under:- |
| Line I |
| Line II |
| City |
| State | Pin Code| | ISO county code| |
| (C)| The partner or designated partner of a limited liability partnership incorporated or registered outside India. |
| (i)| * Number of partner(s) or designated Partner(s) for which this form is being filed.| |
| | Note :The details of alteration in partners and/or designated partners are as to be provided as an attachment |
| | Attachments| | List of attachments|- | 1.| * Copy of the decision or other document through which alteration has been made.| | | |||
| 2.| Copy of the amended incorporation document or other instrument constituting or defining the constitution of the limited liability partnership certified in the manner specified in the sub-rule (2) of rule 34.| |- | 3.| If the above instrument is not in English then the translated version of the documents, certified in tha manner specified in the sub-rule (5) of rule 34.| |- | 4.| Copy of alteration in partners and/or designated partner(s) details| |- | 5.| Optional attachment(s) - if any| |- | | | | |
| Verification |
| *| To the best of my knowledge and belief, the information given in this Form and its attachments is correct and complete. |
| *| I have gone through the provisions of the Limited Liability Partnership Act, 2008, and the rule framed there under. in respect of establishment of place of business by a foreign limited liability Partnership |
| *| I am authorised to sign and submit this form. |
| To be digitally signed by |
| Authorised representative of foreign limited liability partnership| |
| DPIN or Income-tax PAN of the authorised representative| |
| | | |
| For office only: |
| eForm Service request number (SRN)| | eForm filing date| | (DD/MM/YYYY) |
| Digital signature of the authorising officer |
| This eForm is hereby registered| |
| Date of signing| | (DD/MM/YYYY) |
| LLP FORM NO. 29[Pursuant to rule 34(3) and 34(8) of limited Liability partnerhip Rules, 2009]|- |
| (A) Alteration in the -incorporation or registration of limited liability partnership incorporated or registered outside India;|- |
| (B) Alteration in the name addres of any of the persons authorised to accept service on behalf of a foreign limited liability partnership in India;|- |
| (C) Alteration in the principal place of business of foreign limited liability partnerhip in India;|- |
| (D) Cessation to have place of business In India.|- |
| Note - All fields marked in *are to be mandatorily filled. |
| 1.| * Foreign Limited Liability Partnership Identification number (FLLPIN)| |
| 2.| Name of the Foreign Limited Liability Partnership (LLP)| |
| 3.| The above mentioned foreign LLP having established a place of business in India at. |
| | |
| | * e-mail ID| |
| | hereby gives notice for- |
| | | alteration in the -incorporation or registration of limited liability partnership incorporated or registered outside India; |
| | | alteration in the name addres of any of the persons authorised to accept service on behalf of a foreign limited liability partnership in India; |
| | alteration in the principal place of business of foreign limited liability partnerhip in India; |
| | cessation to have place of business In India. |
| (A)| Alteration in the -incorporation or registration of limited liability partnership incorporated or registered outside India; |
| | (1) A brief description of the alteration is given hereunder |
| | |
| | (2)| Date of Alteration| | (DD/MM/YYYY) |
| | (3)| * Whether there is any change in name of limited partnerhip incorporated or registered outside India| YesNo |
| | If yes specity changed name| |
| (B)| Alteration in the name addres of any of the persons authorised to accept service on behalf of a foreign limited liability partnership in India; |
| (1)| * Number of authorised persons for which form is being filed.| |
| I * Type of alteration| Addition of a person authorised to accept service|- | | Modification to particulars of a person already authorised to accept service|- | | Deletion of a person authorised to accept service|- | * Date of alteration| | (DD/MM/YYYY)|- | Designated Partner Identification Number (DPIN) or|- | Income-tax permanent account number (Income-tax PAN)| | |- | * Name of person resident in India authorized to accept on behalf of the foreign limited liability partnership|- | Firt Name | |
| Last Name | ||||||||||
| Middle Name | ||||||||||
| * Father's Name|- | Firt Name | |||||||||
| Last Name | ||||||||||
| Middle Name | ||||||||||
| *Designation| | ||||||||||
| *Nationality| | ||||||||||
| Wether the Natinality of origin is different from the above mentioned nationality.|- | *Nationality of Origin| | |||||||||
| *Date of birth| | (DD/MM/YYYY)|- | * Permanent Residential Address|- | Line I | |||||||
| Line II | ||||||||||
| * City | ||||||||||
| *State | Pin code| | ISO counrty code| | ||||||||
| * Whether present residential address is same as the permanent residential address :| YesNo|- | If no, present residential address|- | Line I | ||||||||
| Line II | ||||||||||
| * City | ||||||||||
| *State | Pin code| | |||||||||
| *Country | ||||||||||
| *ISO country code | Phone| | Fax| | ||||||||
| * e-mail ID | ||||||||||
| * Number of LLP(s) in which the authorised representative is a partner| | ||||||||||
| * Number of Company(s) in which the authorised representative is a director| | ||||||||||
| * Remarks as to alteration| |
| (C) Alteration in the address of principal place of business of the foreign limited liability partnerhip in India;|- |
| | | 1. * The principal of busines in India was shifted with effect form| | (DD/MM/YYYY)|- |
| | 2. * The changed address is as under |
| | Line I |
| | Line II |
| | * City| |
| | * District| | * State| |
| | * Pin code| | * Country| |
| | ISO counrty code| | Phone | Fax |
| | * e-mail ID| |
| (D) That it intends to close its place of business in India.|- |
| | | 1. * Date of cessation of place of business in India| | (DD/MM/YYYY)|- |
| | 2. * It is hereby declared that the LLP |
| | is not maintaining the place of business at any other place in India. |
| | has filed with the Registrar all documents due for filing |
| Note :Attach the detaisl of company (s)/LLP(s) in which authorised representative is a director/partner as the case may be in the below format as an attaohment|- |
| S.No. | CIN/LLPIN | Name of Company/LLP |
| | Attachments| | List of attachments|- | 1.| Copy of the decision or other document through which alteration has been made.| | | |||
| 2.| Copy of approval of Reserve Bank of India for cessation of place of establishment of office in India of the foreign limited liability partnerhip| |- | 3.| Power of attorney in favour of authorised representative(s)| |- | 4.| Details of LLP and/or company in which authorised representative is partner/director| |- | 5.| Optional attachment(s) - if any| |- | | | | |
| Verification |
| *| To the best of my knowledge and belief, the information given in this Form and its attachments is correct and complete. |
| *| I have gone through the provisions of the Limited Liability Partnership Act, 2008, and the rule framed there under. in respect of establishment of place of business by a foreign limited liability Partnership |
| *| I am authorised to sign and submit this form. |
| To be digitally signed by Authorised representative of FLLP| |
| DPIN or Income-tax PAN of the authorised representative| |
| | | |
| For office only: |
| eForm Service request number (SRN)| | eForm filing date| | (DD/MM/YYYY) |
| Digital signature of the authorising officer |
| This eForm is hereby registered| |
| Date of signing| | (DD/MM/YYYY) |
| LLP FORM NO. 31[Pursuant to rule 41(1) of Limited Liability Partnership Rules, 2009]| Application for compounding of an offence under the Act |
| Note - All fields marked in *are to be mandatorily filled. |
| 1.| * Category of applicant| |
| 2.| Limited Liability Partnership Identification number (LLPIN) or Foreign Limited Liability Partnership (FLLP)| |
| 3.(a)| Name of the Limited Liability Partnership (LLP) or Foreign Limited Liability Partnership (FLLP)| |
| (b)| Address of the registered office of the LLP or principal place of business in India of foreign LLP| |
| (c)| e-mail ID| |
| 4.| Details of applicant (in case category is others) |
| | (a) Name| |
| | (b) Address| Line I| |
| | | Line II| |
| | (c) City| |
| | (d) State| |
| | (e) Country| |
| | (f) ISO country code| |
| | (g) Pin code| |
| | (h) e-mail ID| |
| 5.| * Name of the office of registrar to which application is being made |
| | |
| 6(a)| * Whether application for compounding of offence is filed in respect of. |
| LLP or foreign LLP| Designated Partner| Partner| Authorised Representative| Other |
| (b)| Number of person(s) for whom the application is being filed.| |
| (c)| Details of person(s) for whom the application is being filed. |
| (i) Category| | |- | Designated Partner identification number (DPIN) or|- | Income-tax Permanent Account Number or| Passport number| | |- | Name| |
| (d)| * Whether Show Cause Notice received| YesNo |
| (e)| If yes Notice number and date of notice |
| 7.| *(i) Please indicate the section of the Act under which offence has bee committed. |
| | * (ii) Indicate the relevant penalty provisions of the Act. |
| 8.| * Whether the offence has been made good as on date of application, if applicable| YesNo |
| | If yes, the date of making the default good| | (DD/MM/YYYY) |
| | Brief particulars as to how the default has been made good. |
| 9.| * Whether copy of the latest statement of assets and liabilities attached| YesNo |
| | Attachments| | List of attachments|- | 1.| Copy of detailed application| | | ||||
| 2.| Copy of show casue notice received| |- | 3.| Copy of authority to make the application on behalf of the LLP| |- | 4.| Copy of authority to make the application on behalf of other persons| |- | 5.| Copy of latest statement of asset and liabilities| |- | 6.| Optional attachment(s) - if any| |- | | | | |
| Verification |
| *| To the best of my knowledge and belief, the information given in this application and its attachments is correct and complete. |
| *| I have gone through the provisions of the Limited Liability Partnership Act, 2008, and the rule framed there under. |
| *| I have been authorised to sign and submit this application on behalf of the person(s) whose name(s) is/are mantioned above. |
| To be digitally signed by |
| Designated partner or Authorised representative or Partner of LLP or Applicant.| |
| Designation| |
| Designated Partner identification number (DPIN) or|- | Income-tax Permanent Account Number or| Passport number| |
| To be digitally signed by |
| Chartered Accountant (in-whole-time practice) or| Cost accountant (in whole-time practice) or |
| Company Secretery (in whole-time practice)| |
| Whether associate or fellow| Associate| Fellow |
| Membership number or certificate of practice number| |
| | | |
| For office only: |
| eForm Service request number (SRN)| | eForm filing date| | (DD/MM/YYYY) |
| Digital signature of the authorising officer |
| This e-Form is hereby approved| | |- | This e-Form is hereby rejected| |
| Date of signing| | | | (DD/MM/YYYY) |
| LLP FORM NO. 32[Pursuant to rule 36(6) of Limited Liability Partnership Rules, 2009]| Form for filing addendum for rectification of defects or incompleteness |
| Note - All fields marked in *are to be mandatorily filled. |
| 1.| * Service request number (SRN) of relevant form(s)| |
| | (Mention SRN of relevant form(s) in respect of which addendum is being filed Ensure that correct SRN is mentioned in this field and verify the system displayed details below) |
| 2.| (a) Date of SRN| | (DD/MM/YYYY)| |
| | (b) Form number(s)| |
| 3.| Limited Liability Partnership Identification Number (LLPIN) or Foreign Limted Liability Partnership Identification Number (FLLPIN) or Corporate identity Number (CIN)| |
| 4.| (a) Name of Limited Liability Partnerhip (LLP) or Company| |
| | (b) Address of the registered office of the LLP or Company or of the principal place of business in India of Foreign LLP| |
| | (c) Name of the person filing this form (applicable) in case of filing in respect of non LLP or LLP yet to be incorporated) |
| | |
| | (d) e-mail ID| |
| 5.| (a) Details of defects pointed out or further information called by the Registrar or any other competent authority |
| | |
| | (b) Details of rectification of the defects or further information furnished. |
| | |
| | (Ensure that correct type of document is selected from the list of documents given in the drop down below Maximum five documents can be attached) |
| 6.| (a) Type of document| |
| | (b) Type of document| |
| | (c) Type of document| |
| | (d) Type of document| |
| | (e) Type of document| |
| | | | List of attachments|- | | | | | |||
| | | |- | | | |- | | | |- | | | |- | | | | |
| | Verification |
| | To the best of my/our knowledge and belief, the information given above and in the attached document is correct and complete. |
| | To be digitally signed by |
| 1.| Designated partner (In case of an LLP)| |
| | or an authorised representative (In case of Foreign LLP) |
| | Designation| |
| | Designated Partner Identification number (DPIN) or Income-tax PAN.| |
| 2.| In case the form in respect of which addenbum is being filed was signed by director or managing director or manager or secretary or chartered accountant (in whole-time practice) or company secretary (in whole-time practice or cost accountant (in whole-time practice) or partner or applicant or advocate or LLP administrator or others. |
| | Designation| | | |
| | Capacity| |
| | Director identification number (DIN) of the director or Managing Director, or Income-tax PAN of the managar, or Membership number, if applicable or Income-tax PAN of the secretary (secretary of a company who is not a member os ICSI, may quote his/her income-tax PAN) or Income-tax PAN of LLP Administrator or DPIN/Income-tax PAN/Passport number of Parnter. |
| | Certificate |
| | It is hereby certified that I have Verified the above particulars (including attachment(s) from the records of |
| | |
| | and found them to be true and correct, I further certity that all required attachment(s) have been completely attached to this form. |
| | Chartered Accountant (in-whole-time practice)or| Cost accountant (in whole-time practice)or |
| | Company Secretery (in whole-time practice)| |
| | Whether associate or fellow| Associate| Fellow |
| | Membership number or certificate of practice number| |
| | | |
| | This form is not requlred to be signed by the authorising officer as this has been filed in respect of an already filed e-Form |
1. For registration of Limited Liability Partnership including conversion of a firm or a private company or an unlisted public company into Limited Liability Partnership :-
| (a) Limited Liability Partnership whose contribution does not exceed Rs.1 lakh | Rs.500/- |
| (b) Limited Liability Partnership whose contribution exceeds Rs. 1 lakh but does not exceed Rs. 5 lakhs | Rs.2000/- |
| (c) Limited Liability Partnership whose contribution exceeds Rs. 5 lakhs but does not exceed Rs. 10 lakhs | Rs.4000/- |
| (d) Limited Liability Partnership whose contribution exceeds Rs.10 lakh | Rs.5000/- |
2. The difference between the fees payable on the increased slab of contribution and the fees paid on the preceding slab of contribution shall be paid through Form 3.
3. For filing, registering or recording any document, form, statement, notice, Statement of Accounts and Solvency, annual return and an application alongwith the Statement for conversion of a firm or a private company or an unlisted public company into LLP by this Act or by these rules required or authorized to be filed, registered or recorded :
| (a) Limited Liability Partnership whose contribution does not exceed Rs.1 lakh | Rs.50/- |
| (b) Limited Liability Partnership whose contribution exceeds Rs. 1 lakh but does not exceed Rs. 5 lakhs | Rs.100/- |
| (c) Limited Liability Partnership whose contribution exceeds Rs. 5 lakhs but does not exceed Rs. 10 lakhs | Rs.150/- |
| (d) Limited Liability Partnership whose contribution exceeds Rs.10 lakh | Rs.200/- |
4. Fee for any application other than application for conversion of a firm or a private company or an unlisted public company into LLP shall be as under :-
| (a) An application for reservation of name u/s 16 | Rs. 200/- |
| (b) An application for direction to change the name u/s 18 | [Rs.5,000/-] [ Substituted word "10,000" by Notification No. G.S.R. 24(E) dated 11.1.2010 (w.e.f. 1.4.2009)] |
| (c) Application for reservation of name under Rule 18(3) | Rs.10,000/- |
| (d) Application for renewal of name under rule 18(3) | Rs. 5,000/- |
| (e) Application for obtaining DPIN under rule 10(5) | Rs. 100/- |
| (f) [ An application for striking off name of defunct Limited Liability Partnership under rule 37[Inserted by Notification No. G.S.R. 430(E) dated 5.6.2012 (w.e.f. 11.6.2012)]| Rs. 500/-] |
5. Fee for inspection of documents or for obtaining certified copy thereof shall be as under :-
| (a) For inspection of documents of an LLP under section 36 | Rs.50/- |
| (b) For Copy or extract of any document under section 36 to be certified by Registrar | Rs.5/- per page or fractional part thereof |
6. Fee for filing any form or a Statement of Account and Solvency or a notice or a document by foreign limited liability partnership
| (a) For filing a document under rule 34(1) | Rs.5000/- |
| (b) Any other form or Statement of Account and Solvency or notice or document | Rs.1000/- |
| No. | NAME OF DOCUMENT | PERIOD OF PRESERVATION |
| (1) | (2) | (3) |
| 1. | Incorporation document [Section 11(1)(b)] | Permanent |
| 2. | Notice of situation of registered office [Section 13] | Permanent |
| 3. | Information with regard to Limited Liability Partnership Agreement or any changes made therein [Section 23(2)] | Permanent |
| 4. | Notice of other address of any limited liability partnership at which documents to be served [Section 13(2)] | Permanent |
| No. | NAME OF Document | PERIOD OF Preservation |
| (1) | (2) | (3) |
| 1. | Statement of compliance with requirements of the Act by an Advocate or Company Secretary or Chartered Accountant or Cost Accountant in whole time practice and by any person who subscribed his name to the incorporation document [Section 11(1)(c)] | 5 years |
| 2. | Notice of a person ceasing to be a partner and any change in the name or address of a partner | 5 years |
| 3. | Registered documents relating to LLP struck off under Section 75 together with correspondence or copy of the order of restoration of the LLP into the register | 5 years |
| 4. | Annual return of a limited liability partnership 5 years | |
| 5. | Consent of candidates to act as designated partner to be filed with the Registrar[section 7(4)] | 5 years |
| 6. | Consent to act as a partner 5 years | |
| 7. | Statement by all the partners of firm containing particulars of firm along with application for its conversion into limited liability partnership | 5 years |
| 8. | Statement by all the shareholders containing particulars of private company/unlisted public company along with application for its conversion into limited liability partnership | 5 years |
| 9. | Certified copy of the order(s) of the Tribunal under section 60/61/62. | 5 years |
| 10. | Copy of the order of dissolution of a LLP by Tribunal [Section 63] | 5 years |
| 11. | Statement of Account and Solvency | 8 years |
Part I
| Name of limited liability partnership | Act under which registered dissolved | Date on which finally destroyed or wound up or struck off | Description of documents with remarks | Date and mode of destruction |
| (1) | (2) | (3) | (4) | (5) |
Part II
| No. of the file of documents destroyed | Subject to which the document refers | Description of documents destroyed | Date and mode of destruction with remarks |
| (1) | (2) | (3) | (4) |