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[Cites 0, Cited by 0] [Section 5(3)] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(3)(b) in M.P. Niji Vidyalaya (Fees Tatha Sambandhit Vishayon Ka Viniyaman) Adhiniyam, 2017

(b)the District Committee for Regulating Fee and Related Issues shall be authorized to decide quantum of the increment of fee where such proposed increment is more than 10 percent of the fee charged in the preceding year: