Section 43(4) in The Gujarat Secondary and Higher Secondary Education Act, 1972
(4)A person guilty of an offence under this section shall, on conviction be punishable with imprisonment for a term [which shall not be less than three years but which may extend to five years or with fine which may extend to rupees two lakhs] [Substituted 'which may extend to two years or with fine which may extend to two hundred rupees' by Gujarat Act No. 15 of 2018, dated 5.10.2018.] or with both.
