Section 10 in Uttarakhand Freedom of Religion Act, 2018
10. Punishment for violation of provisions of Act by an institution or organisation or institution.
- If any institution or organisation violates the provisions of this Act, the person or persons in charge of the affairs of the organisation or institution, as the case may be, shall be subject to punishment as provided under Section 5 and the registration of the organisation or institution under any law for the time being in force may be cancelled after giving reasonable opportunity of hearing.
