Section 7 in Manipur Coaching Institute (Control and Regulation) Act, 2017
7. Disposal of complaints.
- The complaints under this Act shall be filed before the Registering Authority. Such complaints shall be disposed of within thirty days from the date of its receipt by the Registering Authority after making the necessary inquiry:Provided that the Registering Authority may impose such penalty or cancel the registration, as the case may be, as provided under this Act
