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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Haryana - Subsection

Section 5(3) in University of Heatlh Sciences, Karnal Act, 2016

(3)Where an offence under this section has been committed by a college or an institution, every person incharge of and responsible to the college or an institution for the conduct of its business at the time of the commission of the offence, shall be liable for the offence and shall also be liable to be proceeded against as per Regulations.