Section 36(2) in The Limited Liability Partnership Rules, 2009
(2)The Central Government shall set up and maintain-(i)a website or portal to provide access to the electronic registry; and,(ii)as many Registrar's Front Offices as may be necessary and at such places and for such time as Central Government may determine from time to time, for filing of e-Forms, documents and applications, etc., viewing and inspection of documents in the electronic registry.
