Form 17

LLP Form No. 17

Application and statement for the conversion of a firm into Limited Liability Partnership (LLP)

[Pursuant to rule 38(1) of Limited Liability Partnership Rules, 2009]

Form language

English

Hindi

Refer instruction kit for filing the form

LLP Details
Attachment
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LLP Information

Part A : Application

1. *Name of the Limited Liability Partnership (LLP)

2. *Details of firm

(a) *Name of the firm

(b) *Principal address of the firm

*Address Line I

Address Line II

*Country

*Pin code/Zip code

*Area/ Locality

*City

District

*State / UT

(c) Contact details

Phone

*Mobile Number

Fax

*e-mail ID

(d) *PAN

(e)*Whether the firm is registered under the Partnership Act, 1932.

Yes

If yes, date of registration (DD/MM/YYYY)

Registration number

If no, whether the firm is registered under any other law

Yes

If yes, the name of the Statute under which registered

Date of registration (DD/MM/YYYY)

Registration number

*Date of agreement by which firm was formed(DD/MM/YYYY)

(f) *Total number of partners in the firm

(g) *Total capital contribution in the firm

(h) *Total number of partners in the LLP

(i) *Whether up to date Income-tax return is filed under the Income-tax Act, 1961.

Yes

If Yes, indicate the financial year end date up to which such return is filed (DD/MM/YYYY)

3. Details of the conversion

(a)*

All the partners of firm have given their consent for conversion of the firm into the limited liability partnership.

(b)*

All the partners of the limited liability partnership comprise all the partners of the firm and no one else

Yes

If yes, particulars of such proceedings in the following manner

*Number of proceedings

Name of Court/ Tribunal/ Authority

Particulars

(d) *Whether any earlier application for conversion of the said firm into limited liability partnership was refused by the Registrar.

Yes

If yes, give SRN of earlier LLP Form 17

Reasons for refusal of earlier Form 17

(e) *Whether any conviction, ruling, order, judgment of any Court, Tribunal or other authority in favor of or against the firm are subsisting.

Yes

If Yes, details thereof in following manner

*Number of proceedings

Section and the title of relevant Act

Particulars

Name of Court/ Tribunal/ Authority

(f) *Whether there are any secured creditors

Yes

Consent of all the secured creditors for conversion of the firm into limited liability partnership has been obtained

(g) *Whether any clearance, approval or permission for conversion of the firm into limited liability partnership is required from any other body/authority.

Yes

If Yes, provide details of the concerned body/authority or authorities whose approval has been obtained.

Number of authorities whose approval has been obtained

Name of the authority

Date of approval (DD/MM/YYYY)

Order Number

(h) *Whether the firm is engaged in carrying out any financial activity

Yes

(i) *Total Assets of the entity

(j) *Total financial Assets of the entity

(k) *Total revenue of the entity

(l) *Total revenue of the entity from financial assets

Attachments

(a) *Statement of Assets and Liabilities of the firm duly certified as true and correct by the Chartered Accountant in practice

(b) *Copy of acknowledgement of latest income tax return

(d) Approval from any regulatory body/authority

(e) *Auditor Certificate

(f) Optional attachments

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Part B: Statement

I, partner of*

registered under the Indian Partnership Act, 1932 or under*

at*

in the State/ UT of*

on*

registration number*

and also named in the incorporation document of*

as a partner or designated partner

give my consent for the conversion of the said firm M/s*

into the limited liability partnership,

*I state that I shall be personally liable (jointly and severally with the limited liability partnership) for the liabilities and obligations of the firm which were incurred prior to the conversion or which arose from any contract entered into prior to the conversion.

*I further state as under: (i) that all the requirements of the Limited Liability Partnership Act, 2008 and the rules made thereunder have been complied with, in respect of conversion of firm into limited liability partnership and matters precedent and incidental thereto; (ii) that all the partners of the limited liability partnership comprise all the partners of the firm and no one else; (iii) that the applicable clearances, approvals or permissions for conversion of the firm into a limited liability partnership from any body/ authority have been obtained; (iv) that the consent of all the secured creditors for conversion of the firm into limited liability partnership has been obtained (v) that to the best of my knowledge and belief, the information given in this form and its attachments is correct and complete.

*To be digitally signed

*DIN/DPIN/PAN of the designated partner

Certificate

It is hereby certified that I have verified the above particulars from the books and records of*

and found them to be true and correct.

I further certify that all the required attachments have been completely and legibly attached to this form.

*Category:

Chartered Accountant (in whole-time practice)

Company Secretary (in whole-time practice)

Cost Accountant (in whole-time practice)

*Whether Associate or Fellow:

Associate

Fellow

*Membership No.

*Certificate of practice number

*To be digitally signed by

*DIN/DPIN/PAN of the designated partner

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