Limited Liability Partnership Act, 2008
Section 70 -
Enhanced punishment
In case a limited
liability partnership or any partner or designated partner of such limited
liability partnership commits any offence, the limited liability partnership or
any partner or designated partner shall, for the second or subsequent offence,
be punishable with imprisonment as provided, but in case of offences for which
fine is prescribed either along with or exclusive of imprisonment, with fine
which shall be twice the amount of fine for such offence.