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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(2)(iv) in The Maharashtra Unauthorized Institutions and Unauthorized Courses of Study in Agriculture, Animal and Fishery Sciences, Health Sciences, Higher, Technical and Vocational Education (Prohibition) Act, 2013

(iv)the advertisement shell not state or lead the reader to believe that, the enrolment in the Educational Institution or to the programmes or courses of study will provide the student with job, temporary or permanent, or job promotions, or increase in the salary, and the like, unless the person issuing the advertisement is able to substantiate his claim in such advertisement;