Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 19] [Entire Act] State of Karnataka - Subsection Section 19(2) in The Karnataka Professional Education Institutions (Regulation of Admission and Determination of Fee) Act, 2006 (2)A penalty under this Act may be imposed without prejudice to the penalty specified in any other Act.
