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[Cites 0, Cited by 0] [Section 8(6)] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(6)(vi) in The Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admissions and Fees) Act, 2015

(vi)has, in the opinion of the Government such financial or other interest as is likely to affect prejudicially the perforamance of the functions and the discharge of his duties as such Chairperson or a Member; or