Section 20 in The Limited Liability Partnership Act, 2008
20. Penalty for improper use of words "limited liability partnership" or "LLP". -
If any person or persons carry on business under any name or title of which the words "Limited Liability Partnership" or "LLP" or any contraction or imitation thereof is or are the last word or words, that person or each of those persons shall, unless duly incorporated as limited liability partnership, be punishable with fine which shall not be less than fifty thousand rupees but which may extend to five lakh rupees.
