Form 24 - Application for striking off name

LLP Form No. 24

Application to the Registrar for striking off name

[Pursuant to rule 37 of Limited Liability Partnership Rules, 2009 and Section 75 of The Limited Liability Partnership Act 2008]

Form language

English

Hindi

Refer instruction kit for filing the form

Entity's details
Attachment & Declaration
Review & Submit

Loged in user LLPIN/CIN/Other

Date of Incorporation

User Login Role

Company/LLP

Professional

Other Business Users

Entity's details

All fields marked * are mandatory

Entity's details

1 . *Limited Liability Partnership Identification number (LLPIN)

1. *Limited Liability Partnership Identification Number (LLPIN)

Enter LLP Name To find LLPIN

LLP Name	LLPIN Number

(a) *Name of the Limited Liability Partnership (LLP)

(b) *Address of the registered office of the LLP

Hidden CIN

3. *Reasons for making the application

4. *Whether action has been initiated by Registrar as per Rule 37(1)?

Yes

5. *Whether up to date Income-tax returns filed

Yes

6. *Date from which the LLP ceased to carry on business(DD/MM/YYYY)

Regulator details

(a) *Whether the LLP’s activities is/are regulated?

Yes

(b) If Yes, specify name of the regulator

Prosecution details

(a) *Whether there are any prosecutions pending against or involving the LLP or any of its partners/designated partners

Yes

(i) Number of prosecution(s) pending against or involving the LLP or any of its partners/designated partners

(b) Details in respect of pending prosecution

(i)	(ii)	(iii)	(iv)	(v)

*Sr. No.	Act under which prosecution is pending	Name of the court before which is it pending	Case number	Subject matter	Section of the Act	Attribute 1	Attribute 2	Attribute 3	Attribute 4	Attribute 5	XML Tag	Active Flag

Statement of Accounts

9 Statement of Accounts disclosing Nil Assets and Nil Liabilities [sub-clause (a) of clause (II) of sub-rule (1A) to rule 37(1)]

(a) *Statement of Account as on date

Particulars: (Brief break up in respect of each item needs to be given)

(b) Source of Funds:

(i) *Capital

(ii) *Reserves and Surplus (including balance in Profit and Loss Account)

(iii)*Loan Funds

(1) *Secured Loans from Financial Institutions

(2) *Secured Loans from Banks

(3) *Secured Loans from Govt.

(4) *Others Secured loans

(5) *Debentures

(6) *Unsecured loans

(7) *Deposits and interest thereon

(8) *Total Loan Funds

(iv) *Total [b(i)+b(ii)+b(iii)(8)]

(c) Application of Funds:

(i) *Fixed Assets

(ii) *Investments

(iii) *Current Assets, Loans and Advances

(iv) *Current Liabilities and Provisions

(1) *Creditors

(2) *Unpaid Dividend

(3) *Payables

(4) *Others

(5) *Total Current Liabilities and provisions

(v) *Net Current Assets [c(iii)-c(iv)(5)]

(vi) *Miscellaneous expenditure to the extent not written off or adjusted

(vii) *Profit and Loss Account (Debit Balance)

(viii) *Total [c(i)+(c(ii)+c(v)+c(vi)+c(vii)]

*Place

*To be digitally signed by

*Name

*Designation

*Membership Number/Certificate of Practice Number

Attachments

*Attachments

(a) *Copy of authority to make the application duly signed by all partners

(b) *Copy of acknowledgment of latest Income-tax return

(d) *Form 11_Annual Return of LLP

(e) Copy of order / NoC of the concerned regulatory authority

(f) *Affidavit signed by designated partners [sub-clause (b) of (ii) of sub-rule (1A) to rule 37(1)]

(g) Optional attachment(s) – if any

You have reached your max attachment limit.

*Verification

* To the best of my knowledge and belief, the information given in the application and its attachments is correct and complete. I am aware that I shall be liable for prosecution under Section 37 of the LLP Act, 2008 if any part of the statements made or information furnished herein contain any misstatement which is false in any material particular or omission of any material fact.

*Assets of the LLP shall be made available for payment of liabilities even after date of order for removal of name of LLP from register

*The liability of every DP of LLP dissolved shall continue and may be enforced as if the limited liability partnership had not been dissolved

*To be digitally signed by a designated partner

*DPIN/DIN of the designated partner

For Office Use Only

*eForm Service request number (SRN)

*eForm filing date (dd/mm/yyyy)

*Digital signature of the authorizing officer

*This e-form is hereby approved

*This e-Form is hereby rejected

*Date of signing (dd/mm/yyyy)

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

To proceed further with the process you need to affix the DSC of the authorised LLP on the pdf of the generated form , to download the pdf, Click Download PDF