LLP Form 9 Consent by Designated Partners [Pursuant to Section 7(3) to the Limited Liability Partnership Act, 2008 and Rule 7 of the Limited Liability Partnership Rules, 2009]
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This declaration is in respect of
Consent to act as Designated Partner
3 I hereby give my consent to act as designated partner of the aforementioned LLP pursuant to section 7(3) of the Act
Particulars
as a nominee of
I hereby state that I satisfy the conditions and requirements for being eligible to be a designated partner and I have not been disqualified to act as a designated partner.
Your request for FiLLiP has been submitted against SRN {srn}
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Validation Error/Warning Message
Your request for Form no LLP Form no. 9 has been submitted.
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In case Designated Partner is not having DIN at the time of filing FiLLiP, there will not be any DSC box in form 9 pdf and stakeholders may proceed with form upload without affixing the DSC.