Section 18 in Gujarat Professional Post-Graduate Medical Educational Courses (Regulation of Admission) Rules, 2018
18. Penalty.
- In case any admission is given or fee is collected in breach of any of the provisions of the Act, these rules or any directions issued by the Government, the Admission Committee, or as the case may be, the Fee Regulatory Committee, by any person, shall be liable for penalty as provided in the Act.
