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] [Section 11] [Entire Act] State of Himachal Pradesh - Subsection Section 11(2) in Himachal Pradesh Private Educational Institutions (Regulatory Commission) Act, 2010 (2)The penalty imposed under sub-section (1) shall be recoverable from the endowment fund or any other fund or as arrear of land revenue from the Educational Institution concerned.
