Fillip Incorporation of LLP

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Form Data
Fillip Form 18 Basic Details
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FiLLiP

Form for Incorporation of Limited Liability Partnership

[Pursuant to Rule 8, Rule 11 and Rule 18 of Limited Liability Partnership Rules, 2009]

Form language

English

Hindi

Refer instruction kit for filing the form

Form FiLLiP
LLP Details
Designated Partners Details
Other Partners Details
Attachment & Declaration
Review & Proceed

All fields marked in * are mandatory

LLP Information

Part A: Incorporation document

1 Purpose of filing the form

(a) *Whether name is already approved by Registrar of Companies

Yes

(b) Service Request Number (SRN)of RUN-LLP

New Incorporation

Conversion of firm into LLP

Conversion of private company/unlisted public company into LLP

(d) CIN

CIN Auto Complete Suggestion

2 Particulars of the proposed or approved name

(a) *Proposed or approved name

(b) Significance of abbreviated or coined word in the proposed name

(d) Whether the proposed name is based on a trademark registered or is subject matter of an application pending for registration under the Trademarks Act

Yes

If yes, furnish particulars of trademark or application

Attachments

(a) In principle approval of regulatory authority, if required

(b) Approval of the owner of the trademark or the applicant of such application for registration of Trademark

(c) Copy of approval in case the proposed name contains any word(s) or expression(s) which requires approval from central government

(d) Copy of approval from the competent authority in case of collaboration and connection with foreign country or place

(e) Copy of Board resolution of the existing company or consent of existing LLP as a proof of no objection

Designated Partners Details

3(a) Address of registered office of LLP

*Address Line I

Address Line II

*Country

*Pin code / Zip Code

*Area/ Locality

*City

District

*State / UT

*Longitude

*Latitude

*Jurisdiction of Police Station

(b) Contact Details

Phone (with STD/ISD code)

*Mobile No.

Fax

*Email ID

*Proof of Office address along with NOC, if applicable (Conveyance / Lease deed/Rent Agreement along with rent receipts)

*Copy of the utility bills (not older than two months)

(d) *Name of the office of Registrar in whose jurisdiction the proposed LLP is to be registered

4 Details of business activity carried out by LLP on incorporation /conversion

*Search and select industry sub-class (NIC Codes)

The tag marked ‘Check’ is considered as the primary NIC code.

Search NIC codes

Please select Primary NIC Code

This code is already selected. Please select another one

Sub Class	Description

Description of industrial activities to be carried out by the LLP

(a) NIC Code of industrial activity of the company

(b) Description of the class

5 Total number of designated partners and partners of the LLP


	*Number of Designated Partners having valid DIN/DPIN
	*Number of Designated Partners not having valid DIN/DPIN
	*Individuals Having valid DIN/DPIN
	*Individuals Not having valid DIN/DPIN
	*Body corporates and their nominees Having valid DIN/DPIN
	*Body corporates and their nominee not having valid DIN/DPIN
	*Number of Partners other than designated partners having Valid DIN/DPIN
	*Number of Partners other than designated partners not having Valid DIN/DPIN
	*Individuals Having valid DIN/DPIN
	*Individuals Not having valid DIN/DPIN
	*Body corporates and their nominees Having valid DIN/DPIN
	*Body corporates and their nominee not having valid DIN/DPIN
	Total number of Partners and Designated Partners having valid DIN/DPIN
	*Total number of Partners and Designated Partners not having valid DIN/DPIN

NIC COde 1

NIC Code 1 Desc

NIC COde 2

NIC Code 2 Desc

NIC COde 3

NIC Code 3 Desc

Attachments

10(a) Valuation Certificate

10(b) Optional attachment(s) (if any)

You have reached your max attachment limit.

Consent by Designated partners/Partners

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.(format as an attachment)

To the best of my knowledge and belief, the information given in this form and its attachments is correct and complete. I further confirm that the proposed name is not undesirable, identical or too nearly resembles to that of any other partnership firm or limited liability partnership or body corporate or a registered trade mark or a trade mark which is subject of an application for registration of any other person under the Trade Marks Act, 1999.

Subscribers' sheet including consent.

Part B: Statement

*Declaration by designated partner

I, the designated partner of the LLP do state that

(i) am a person named in the incorporation document as a designated partner/partner of the limited liability partnership;

(ii) the designated partner(s)/partner(s) have given their prior consent to act as designated partner(s)/partner(s);

(iii) all the requirements of the Limited Liability Partnership Act, 2008 and the rules made thereunder in respect of Designated Partner Identification Number (DIN/DPIN), registration of the LLP and matters precedent or incidental thereto have been complied with;

(iv) I make this statement conscientiously believing the same to be true.

*To be digitally signed by a designated partner

*Signature Field 1

*DIN/DPIN/PAN of designated partner

Declaration and certification by professional

Son

Daughter

do state that I am

Advocate

Company Secretary in whole time practice

Chartered Accountant in whole time practice

Cost Accountant in whole time practice

Engaged in the formation of the limited liability partnership and my membership number or certificate of practice number with

(Name of regulatory body) is

(certificate of practice number in case of company secretary /membership in all the cases)

(ii) All the requirements of the Limited Liability Partnership Act, 2008 and the rules made thereunder have been 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

*To be digitally signed by

Signature Field 2

formId

formDescription

formName

formVersion

userId

integrationId

referenceNumber

srn

Path_for_PDFGeneration

formIntegrationId

Prefill

CIN

status

Your request for Form no LLP Form no. 5 has been submitted against {SRN}

The filing status will be confirmed only after successful DSC verification and payment confirmation. The additional (delay) fee, as applicable, will be levied till the date payment is confirmed and acknowledgment is generated.

The form LLP Form no. 5 will be automatically downloaded, if not Click Download PDF for manual download.