ACTS & RULES

The Limited Liability Partnership Act, 2008

A corporate business vehicle that enables professional expertise and entrepreneurial initiative to combine and operate in flexible, innovative and efficient manner, providing benefits of limited liability while allowing its members the flexibility for organizing their internal structure as a partnership.

Read the complete act : Limited Liability Partnership Act, 2008

Rules

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Year	Description
2015	Limited Liability Partnership (Amendment) Rules 2015
2012	Corrigendum to LLP amendment rules, 2012 (GSR 430(E) dated 5th June 2012): G.S.R 485(E)
2012	Limited Liability Partnership (Winding up and Dissolution) Rules, 2012: G.S.R. 550(E)
2012	The Limited Liability Partnership (Amendment) Rules, 2012: G.S.R. 430(E)
2011	LLP rules 2009(Amendment) rules,dated 5th July 2011: G.S.R. 506(E)
2011	LLP (Amendment) Rules, 2011 - Insertion of proviso under sub-rule(4)of rule 24. dated 4th November 2011:: G.S.R. 796(E)
2011	Limited Liability Partnership (Second Amendment) Rules, 2011: G.S.R. 680(E)
2010	LLP Winding Rules, 2010: G.S.R 266(E)
2010	LLP (SECOND AMENDMENT) Rules, 2010: G.S.R. 914(E)
2010	LLP (AMENDMENT) Rules, 2010: G.S.R 24(E)
2009	Limited Liability Partnership Rules, 2009: G.S.R. 229(E)
2009	LLP (AMENDMENT) Rules, 2009: G.S.E. 385(E) and G.S.R. 386(E)

Circulars

Reference No	Date	Description
General Circular No. 07/2016	31.05.2016	Relaxation of additional fees and extension of time and filing of e-Forms by the Companies under Companies Act, 2013 and for filing of Annual Return (Form 11) by the LLPs under the Limited Liability Partnership Act, 2008
General Circular No. 37/2014	14.10.2014	Clarification with regard to Trust/trustee as a partner in the Limited Liability Partnerships (LLPS).
General Circular No. 02/2014	11.02.2014	Use of word ‘National’ in the names of Companies or Limited Liability Partnerships (LLPs)
General Circular No. 13/2013	29.07.2013	Whether Hindu Undivided Familv (HUF) / its Karta can become partner Designated Partner (DPl in Limited Liabilitv Partnership (LLP).
General Circular No. 9/2013	30.04.2013	Conversin of firm into a Limited Liability Partnership - Clarification
General Circular No. 15/2012	29.06.2012	Extension of time in Filing of annual return by Limited Liability Partnerships(LLPs)
General Circular No. 13/2012	06.06.2012	Extension of time in Filing Annual Return by Limited LiabilityPartnerships
General Circular No. 2/2012	01.03.2012	Registration of Companies or LLPs which have one of their objects is to carry on the profession of Chartered Accountant, Cost Accountant, Architect, Company Secretary etc.
Circular For DIN DPIN	08.07.2011	Circular For DIN DPIN
General Circular No: 44/2011	08.07.2011	Integration of Director’s Identification Number (DIN) issued under Companies Act, 1956 with Designated Partnership Identification Number (DPIN) issued under Limited Liability Partnership (LLP) Act, 2008
General Circular No:30A/2011	26.05.2011	Clarification regarding 'Body Corporate' for the purpose of section 226(3)(a) of the Companies Act,1956.

Notifications

Reference No	Date	Description
G.S.R. 786(E)	15.10.2015	Limited Liability Partnership (Amendment) Rules 2015
G.S.R.333(E)	29.04.2015	Applicability of Section 458 of Companies Act, 2013 to LLP
G.S.R.692(E)	14.09.2012	Limited Liability Partnership(Second Amendmentment)Rules,2012
G.S.R. 550 (E)	10.07.2012	Limited Liability Partnership (Winding up and Dissolution) Rules, 2012
G.S.R.549(E)	10.07.2012	Amendments to SO 891 (E) dated 31st Mar 2009
G.S.R. 485 (E)	21.06.2012	Corrigendum to LLP notification dated 05.06.2012
G.S.R. 430 (E)	05.06.2012	The Limited Liability Partnership (Amendment) Rules, 2012
No. 22	02.06.2012	Notice under Rule 37(3) of LLP Rule, 2009
G.S.R. 680(E)	14.09.2011	Limited Liability Partnership (Second Amendment) Rules, 2011
G.S.R. 506(E) Rules.	05.07.2011	Limited Liability Partnership Rules, 2009 (Amendment) Rules, 2011.
S.O.1152(E)	23.05.2011	Specification of LLP as a body corporate for the purpose of clause (a) of sub-section (3) of section 226 of the Companies Act, 1956
G.S.R.914(E)	15.11.2010	LLP (SECOND AMENDMENT) Rules, 2010
First Appellate Authority on LLP	09.06.2010	First Appellate Authority on LLP
G.S.R. 266(E)	30.03.2010	LLP Winding Rules, 2010
G.S.R. 24(E)	11.01.2010	LLP (AMENDMENT) Rules, 2010
G.S.R.6(E)	06.01.2010	Through the Notification No. G.S.R.6(E) dated 6th January, 2010, the Central Government in exercise of powers conferred by sub-section (1) of section 67 of Limited Liability Partnership Act 2008 (6 of 2009), made applicable the provisions of sections 441, 443, 445, 446, 448, 450, 451, 453, 454, 455, 456, 457, 458, 458A, 460, 463, 464, 465, 466, 467, 468, 471, 474, 476, 477, 478, 479, 481, 482, 483, 484, 486, 487, 488, 494, 497, 511, 511A, 512, 514, 515, 517, 518, 519, 528, 529, 529A, 530, 531, 531A, 532, 533, 534, 535, 536, 537, 538, 539, 540, 541, 542, 543, 544, 545, 546, 547, 548, 549, 550, 551, 552, 553, 554, 555, 556, 558, 559, 560 and 584 of the Companies Act, 1956 to a limited liability partnership, except where the context otherwise requires, with certain modifications.
G.S.R. 385 (E) & 386 (E)	04.06.2009	LLP (AMENDMENT) Rules, 2009
S.O. 1324 (E)	22.05.2009	Notification of Rules 32 and 33 and Rules 38 to 40
S.O. 1323 (E)	22.05.2009	Notification of Sections 55 to 58, Second Schedule, Third Schedule and Fourth Schedule
S.O. 891 (E)	31.03.2009	Notification of sections 1, 2 (except clauses (c) and (u) of its sub-section (1)), Sections 3 to 30, Section 31 except of its application in context of the 'Tribunal', Sections 32 to 50, Sections 52 to 54, Sections 59 to 62, Sections 66 to 71, Sections 74 to 80, Section 81 except clasuses (b) to the extent of its application to Sections 51, 63 and 64 and clause (c), First Schedule