Section 11(3) in The Limited Liability Partnership Act, 2008
(3)If a person makes a statement under clause (c) of sub-section (1) which he-(a)knows to be false; or(b)does not believe to be true, shall be punishable with imprisonment for a term which may extend to two years and with fine which shall not be less than ten thousand rupees but which may extend to five lakh rupees.
