Section 34(3) in The Limited Liability Partnership Rules, 2009
(3)(i)If any alteration is made or occurs in-(a)the instrument constituting or defining the constitution of a limited liability partnership incorporated or registered outside India;(b)the registered or principal office of a limited liability partnership incorporated or registered outside India; or(c)the partner or designated partner, if any, of a limited liability partnership incorporated or registered outside India, the foreign limited liability partnership shall file in Form 28 such alterations with the Registrar within sixty days of the close of the financial year.(ii)If any alteration is made or occurs in-(a)the certificate of incorporation or registration of limited liability partnership incorporated or registered outside India;(b)the name or address of any of the persons authorised to accept service on behalf of a foreign limited liability partnership in India; or(c)the principal place of business of foreign limited liability partnership in India, the foreign limited liability partnership shall file in Form 29 such alterations with the Registrar within thirty days from the date on which the alteration was made or occurred.
