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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(1)(b) in The Maharashtra Educational Institutions (Regulation of Fee) Act, 2011

(b)for the second or subsequent offence, be punishable with the fine which shall not be less than two lakh rupees but which may extend to ten lakh rupees or twice the amount taken in excess of the fee as determined under this Act, whichever is higher or with imprisonment for a term which shall not be less than three months but which may extend to six months.