Section 18(5) in The Limited Liability Partnership Rules, 2009
(5)[ Every such application shall be made through the web service, RUN-LLP, available at www.mca.gov.in and be accompanied by fee as mentioned in Annexure 'A', which may either be approved or rejected, as the case may be, by the Registrar after allowing a re-submission of such application within fifteen days for rectification of defects.] [Substituted by Notification No. S.O. 896 (E), dated 18.9.2018 (w.e.f. 1.4.2009).]
