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State of Karnataka - Section

Section 19 in The Karnataka Professional Education Institutions (Regulation of Admission and Determination of Fee) Act, 2006

19. Penalties.-

(1)Whoever contravenes the provisions of this Act or the rules made thereunder shall on conviction be punishable with fine which may extend to ten lakhs rupees.
(2)A penalty under this Act may be imposed without prejudice to the penalty specified in any other Act.