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State of Maharashtra - Section

Section 97 in The Maharashtra Agricultural Universities (Krishi Vidyapeeths) Statutes, 1990

97. Fees and other charges to be received from students studying in the University.

- The University shall levy fees and other charges as mentioned below from students registered at the University campus or with the constituent colleges/institutions, Agricultural Schools and from candidates registered for the award of post-graduate degrees. The rates of fees and other charges, manner and periodicity of recovery and all other [ancillary] [As amended for the word 'ancilliary' by Corrigendum No. AGU. 2388/CR-16/19-A, dated 22.8.1990.] matters shall be determined by the Executive Council by regulations made in this behalf, from time to time, subject to directions, if any from the State Government.
(I)Institutional and University fees and charges payable in college/ school office:-