I, the designated partner of the LLP do state that
(i) am a person named in the incorporation document as a designated partner/partner of the limited liability partnership;
(ii) the designated partner(s)/partner(s) have given their prior consent to act as designated partner(s)/partner(s);
(iii) all the requirements of the Limited Liability Partnership Act, 2008 and the rules made thereunder in respect of Designated Partner Identification Number (DIN/DPIN), registration of the LLP and matters precedent or incidental thereto have been complied with;
(iv) I make this statement conscientiously believing the same to be true.