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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Gujarat - Subsection

Section 9(1) in The Gujarat Educational Institutions (Regulation) Act, 1984

(1)Whoever contravenes provisions of sub-section (1) of section 3, shall be punishable with imprisonment for a term which may extend to two years and if the offence is a continuing one with a daily fine not exceeding two hundred rupees during the period of continuance of the offence.