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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Uttarakhand - Subsection

Section 13(e) in Uttarakhand Unaided Private Professional Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2006

(e)Impose penalty in case of charging fee in excess of prescribed fee by the concerned private institution which can be upto five to ten times of excess fee charged per person/student. The minimum amount of penalty shall be 10 lakh;