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 4] [Entire Act] State of Himachal Pradesh - Subsection Section 4(2) in Himachal Pradesh Freedom of Religion Act, 2006 (2)Any person who fails to give prior notice, as required under subsection (1), shall be punishable with fine which may extend to one thousand rupees.
