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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Maharashtra - Subsection

Section 3A(1) in The Maharashtra Educational Institutions (Regulation of Fee) Act, 2011

(1)The fee shall be paid by the parents monthly or bi-monthly or quarterly, as decided by the school management:Provided that, if the parents of the children intends to pay the fee half-yearly or yearly, the management of the school shall allow parents to pay the fee accordingly and may at their discretion offer rebate.