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State of Maharashtra - Section

Section 15 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

15. Saving in respect of certificate courses.

- Any Educational Institution may conduct a certificate course:Provided that, the nomenclature of such course shall not be similar to the courses approved by the appropriate authority.