Section 3(5) in The Maharashtra Self-Financed Schools (Establishment and Regulation) Act, 2012
(5)[If, any registered company or a registered trust] [Sub-section 2 to 5 were added by Maharashtra 19 of 2013, Section 3(4) (w.e.f. 2-7-2013)] or a registered society or a local authority has submitted the application for establishing a new school under sub-section (1) and complied with all conditions, except the requirement of registered documents specified in entry (11) of Schedule A, in such case, the Government may grant permission to establish a new school applied for, if such trust or society or local authority has submitted the duly registered documents before issuing the Letter of Intent :[***] [Deleted 'Provided that, for the academic year 2013-2014, such duly registered documents shall be submitted before the 15th July 2013.' by Maharashtra Act No. 39 of 2018, dated 15.5.2018.]]
