Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 9(5)] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(5)(iv) in The Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admissions and Fees) Act, 2015

(iv)any grievance regarding admission may be admitted before the Authority and shall be decided within a fortnight and before the cut-off date for admission;