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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Himachal Pradesh - Subsection

Section 4(5) in The Himachal Pradesh Educational Institutions (Prohibition of Ragging) Act, 2009

(5)Any person who contravenes the provisions of sub-section (1) or sub-section (2) or sub-section (3), shall, on conviction, be punished with imprisonment for a term which may extend to one year or with fine which may extend to ten thousand rupees, or with both.