FAQs on LLP Basic Concept
- Nature of Limited Liability Parterneship (LLP)
- Applicability of the LLP Act
- Partners and Designated Partners
- LLP Agreement
- Registration
- Change in Partners
- Partners's Contribution and Transactions of Partners with LLP
- Liability of Partners
- Disclosure,Audit and Filing Requirements
- Investigation of Affairs of LLPs and Role of Government to check Unscrupulous LLPs etc.
- Taxation
- Conversion of other entities into LLPs and vice versa
- Merger and Winding-up of LLPs
- Offences & Penalties and Jurisdiction of Courts/Tribunal
- Miscellaneous Provisions
- Introduction of LLP Bill,2006in the Parliament and Examination by standing committee and subsequent action