Legal Document View

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
[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Bihar - Subsection

Section 9(2)(d) in The Bihar Private Medical (Indian System of Medicine) College (Taking Over) Act, 1985

(d)fails without any reasonable cause, to submit any accounts book, or other document, when required to do so, he will be deemed to have committed an offence and shall be punished with imprisonment of either description for a term which may extend to two years or with fine which may extend to one thousand and five hundred rupees or with both.