Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15] [Entire Act] State of Odisha - Subsection Section 15(2) in The Orissa Professional Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2007 (2)A penalty under this section may be imposed without prejudice to the penalty specified in any other law for the time being in force.
