Limited Liability Partnership Act, 2008
Section 15 - Name
1. Every limited liability partnership shall have either the words "limited liability partnership" or the acronym "LLP" as the last words of its name.
2. No limited liability partnership shall be registered by a name which, in the opinion of the Central Government is --
a. undesirable; or
b. identical or too nearly resembles to that of any other partnership firm or limited liability partnership or body corporate or a registered trade mark, or a trade mark which is the subject matter of an application for registration of any other person under the Trade Marks Act, 1999(47 of 1999).
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