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[Cites 0, Cited by 0] [Section 6A] [Entire Act]

State of Maharashtra - Subsection

Section 6A(3) in The Maharashtra Educational Institutions (Management) Act, 1976

(3)If there is any doubt or dispute regarding the liability of the Management to pay any amount under this section, the question shall be referred for the decision of the State Government and the decision of the State Government thereon shall be final and conclusive :Provided that, the management shall be given reasonable opportunity of being heard before taking such a decision.