*I the designated partner of the LLP do state that
(i) I am a person named in the Incorporation Document as a designated Partner / I am a designated Partner of the LLP;
(ii) the particulars given above are in accordance with the initial LLP agreement /subsequent agreement relating to change in the LLP agreement;
(iii) the original copy of LLP Agreement will be produced whenever called for
(iv) in case of change in contribution, the fees payable to Registrar have been/are being paid;
(v) I make this statement conscientiously believing the same to be true.
(vi) I am authorized to sign this form.