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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 22(1) in The Jammu and Kashmir Private Colleges (Regulation and Control) Act, 2002

(1)Whoever contravenes any of the provisions of this Act or rules framed thereunder shall, on conviction before the First Class Judicial Magistrate, be liable to a fine which shall not be less than fifty thousand rupees and may extend up to two lakh rupees.