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] [Entire Act] State of Himachal Pradesh - Section Section 6 in The Himachal Pradesh Educational Institutions (Prohibition of Ragging) Act, 2009 6. Offences to be cognizable, non-bailable and compoundable. - Every offence under this Act shall be cognizable, non-bailable and compoundable with the permission of the court.
