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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Karnataka - Subsection

Section 19(1) in The Karnataka Professional Education Institutions (Regulation of Admission and Determination of Fee) Act, 2006

(1)Whoever contravenes the provisions of this Act or the rules made thereunder shall on conviction be punishable with fine which may extend to ten lakhs rupees.