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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(1) in M.P. Niji Vidyalaya (Fees Tatha Sambandhit Vishayon Ka Viniyaman) Adhiniyam, 2017

(1)If on completion of the inquiry regarding increment in fee under section 9. the District Committee for Regulating Fee and Related Issues finds that fee in excess of that permitted under section 5 has been collected, it shall direct the management of the said private school to refund the same to the students or their parent or guardians from whom it has been collected.