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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Himachal Pradesh - Subsection

Section 9(1)(b) in Himachal Pradesh Private Medical Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2006

(b)impose a fine on such institution, which may extend to fifteen times of the excess fee charged and in the event of non-deposit of fine, it shall be recoverable as arrear of land revenue;