Contents |
Particulars |
Preamble |
Chapter I |
Preliminary |
1 |
Short title, extent and commencement |
2 |
Definitions |
Chapter II |
Nature of Limited Liability Partnership |
3 |
Limited liability partnership to be body corporate |
4 |
Non-applicability of the Indian Partnership Act, 1932 |
5 |
Partners |
6 |
Minimum number of partners |
7 |
Designated partners |
8 |
Liabilities of designated partners |
9 |
Changes in designated partners |
10 |
Punishment for contravention of sections 7, 8 and 9 |
Chapter III |
Incorporation of Limited Liability Partnership and Matters Incidental Thereto |
11 |
Incorporation document |
12 |
Incorporation by registration |
13 |
Registered office of limited liability partnership and change therein |
14 |
Effect of registration |
15 |
Name |
16 |
Reservation of name |
17 |
Change of name of limited liability partnership |
18 |
Application for direction to change name in certain circumstances |
19 |
Change of registered name |
20 |
Penalty for improper use of words "limited liability partnership" or "LLP" |
21 |
Publication of name and limited liability |
Chapter IV |
Partners and Their Relations |
22 |
Eligibility to be partners |
23 |
Relationship of partners |
24 |
Cessation of partnership interest |
25 |
Registration of changes in partners |
Chapter V |
Extent and Limitation of Liability of Limited Liability
Partnership and Partners |
26 |
Partner as agent |
27 |
Extent of liability of limited liability partnership |
28 |
Extent of liability of partner |
29 |
Holding out |
30 |
Unlimited liability in case of fraud |
31 |
Whistle blowing |
Chapter VI |
Contributions |
32 |
Form of contribution |
33 |
Obligation to contribute |
Chapter VII |
Financial Disclosures |
34 |
Maintenance of books of account, other records and audit, etc. |
35 |
Annual return |
36 |
Inspection of documents kept by Registrar |
37 |
Penalty for false statement |
38 |
Power of Registrar to obtain information |
39 |
Compounding of offences |
40 |
Destruction of old records |
41 |
Enforcement of duty to make returns, etc. |
Chapter VIII |
Assignment and Transfer of Partnership Rights |
42 |
Partner's transferable interest |
Chapter IX |
Investigation |
43 |
Investigation of the affairs of limited liability partnership |
44 |
Application by partners for investigation |
45 |
Firm, body corporate or association not to be appointed as inspector |
46 |
Power of inspectors to carry out investigation into affairs of related entities, etc |
47 |
Production of documents and evidence |
48 |
Seizure of documents by inspector |
49 |
Inspector's report |
50 |
Prosecution |
51 |
Application for winding up of limited liability partnership |
52 |
Proceedings for recovery of damages or property |
53 |
Expenses of investigation |
54 |
Inspector's report to be evidence |
Chapter X |
Conversion Into Limited Liability Partnership |
55 |
Conversion from firm into limited liability partnership |
56 |
Conversion from private company into limited liability partnership |
57 |
Conversion from unlisted public company into limited liability partnership |
58 |
Registration and effect of conversion |
Chapter XI: |
Foreign Limited Liability Partnerships |
59 |
Foreign limited liability partnerships |
Chapter XII |
Compromise, Arrangement or Reconstruction of Limited Liability Partnerships |
60 |
Compromise, or arrangement of limited liability partnerships |
61 |
Power of Tribunal to enforce compromise or arrangement |
62 |
Provisions for facilitating reconstruction or amalgamation of limited liability partnerships |
Chapter XIII |
Winding Up and Dissolution |
63 |
Winding up and dissolution |
64 |
Circumstances in which limited liability partnership may be wound up by Tribunal |
65 |
Rules for winding up and dissolution |
Chapter XIV |
Miscellaneous |
66 |
business transactions of partner with limited liability partnership |
67 |
Application of the provisions of the Companies Act |
68 |
Electronic filing of documents |
69 |
Payment of additional fee |
70 |
Enhanced punishment |
71 |
Application of other laws not barred |
72 |
Jurisdiction of Tribunal and Appellate Tribunal |
73 |
Penalty on non-compliance of any order passed by Tribunal |
74 |
General penalties |
75 |
Power of Registrar to strike defunct limited liability partnership off register |
76 |
Offences to limited liability partnerships |
77 |
Jurisdiction of Court |
78 |
Power to alter Schedules |
79 |
Power to make rules |
80 |
Power to remove difficulties |
81 |
Transitional provisions |
Schedule |
First Schedule |
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Second Schedule |
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Third Schedule |
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Fourth Schedule |