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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(2) in Bhagat Phool Singh Mahila Vishwavidyalaya Khanpur Kalan Act, 2006

(2)Contravention of the provisions of sub-section (1) shall be a cognizable offence punishable with imprisonment not exceeding three years or with a fine not exceeding ten thousand rupees or with both.