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LLP Form No. 3

Information with regard to Limited Liability Partnership Agreement and changes, if any, made therein 

[Pursuant to rule 21(1) of Limited Liability Partnership Rules, 2009]

Refer instruction kit for filing the form

  • LLP/ FLLP Details
  • Changes in the LLP Agreement
  • Attachment & Declaration
  • Review & Submit

All fields marked * are mandatory.

LLP/ FLLP Details

LLP/ FLLP Details

Information with regard to initial LLP Agreement

3 (a) Place at which the initial Agreement was made

5 Obligation to contribute

(ii) Details of each partner to contribute money or property or other benefit or to perform services and their profit sharing ratio

S. No.

DPIN/Income tax PAN/Passport number of the partern/nominee 

Details of DIN/Income tax PAN/Passport number

Name of Partner

Name of Nominee in case of body Corporate

Designation  (Partner/Designated Partner)

Form of contribution

Monetary value of contribution

% of Profit sharing

The sum total of % of profit sharing ratio is not equal to 100. please check

Please upload the excel with all the mandatory data filled

New_MutualRights

New_Restrictions

8 Management and Administration of LLP

New_ActsMattersThings

New_MeetingProcedure

New_IndemnityClause

10 Details of agreement relating to:

New_PartnerAdmission

New_PartnerRetirement

New_PartnerCessation

New_PartnerExpulsion

New_PartnerResignation

11 Clause relating to resolution of disputes

New_DisputesPartner

New_DisputesBetweenPartnerLLP

New_LLPDuration

New_VoluntaryWindingUp

14 Information of clauses in the agreement:

New_Rule16

New_Rule17

New_Rule20

New_Rule24

New_OtherInformationClause

LLP/ FLLP Details

LLP/ FLLP Details

Information with regard to changes (addition, omission or alteration) in the LLP Agreement.

(a) Number of amendments/changes made in LLP agreement till date

Enter zero in case no amendments/changes in agreement.

(b) SRN of Form 4 or Form 5 of last one year from the date of filing this form through which notice of change/amendment in the LLP agreement has been filed with the Registrar

Sr. No.

SRN

Please select atleast one option from the above.

Please select the other change to LLP agreements.

18 Details of change in business activity

(a) Based on new/ changed business activities, search and select industry sub class (as per NIC codes 2008)

Please select NIC code.

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

(b) Description of industrial activities to be carried out by the LLP

Main industrial activity

Other industrial activity

desBusinessActivity18f

19

19(a) Details of each partners’ obligation to contribute money or property or other benefit or to perform services and their profit-sharing ratio, after change in LLP agreement and Details of designated partners and partner appointed

S. No.

DPIN/Income-tax PAN/Passport number of the partner/nominee

Details of DIN/Income tax PAN/Passport number

Name of Partner

Name of Nominee in case of Body Corporate

Designation  (Partner/Designated Partner)

Form of contribution (Conversion/Cash/Other than cash)

Monetary value of contribution

% of Profit sharing

Type of change (Addition/Deletion/Change/NoChange)

Please upload the excel with all the mandatory data filled

Please select Addition.

(c) Total monetary value of contribution, after changes (in figures) (INR)

Should be equal to summation of monetary value of contribution as per field 19(a), except the values where "Deletion" is selected

20 Change due to other reasons

 

Chg_MutualRights

Chg_Restrictions

Chg_ActsMattersThings

Chg_MeetingProcedure

Chg_IndemnityClause

Chg_PartnerAdmission

Chg_PartnerRetirement

Chg_PartnerCessation

Chg_PartnerExpulsion

Chg_PartnerResignation

Chg_DisputesPartner

Chg_DisputesBetweenPartnerLLP

Chg_LLPDuration

Chg_VoluntaryWindingUp

Chg_Rule16

Chg_Rule17

Chg_Rule20

Chg_Rule24

Chg_OtherInformationClause

Attachments

Attachments

        You have reached your max attachment limit.

        Statement

        *I the designated partner of the LLP do state that

        (i) I am a person named in the Incorporation Document as a designated Partner / I am a designated Partner of the LLP;

        (ii) the particulars given above are in accordance with the initial LLP agreement /subsequent agreement relating to change in the LLP agreement;

        (iii) the original copy of LLP Agreement will be produced whenever called for

        (iv) in case of change in contribution, the fees payable to Registrar have been/are being paid;

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

        (vi) I am authorized to sign this form.

        Certificate

        *For office use only:

        You have successfully Submitted the form. Your Service Number is {SRN}.

        To proceed further with the process you need to affix the DSC of the authorised LLP representative 

        on the pdf of the generated form, to download the pdf, Click Download PDF

                The document has been successfully uploaded.

                Digital Signature Verification failed. The required DSCs are not affixed.