Section 14(2) in The Maharashtra Self-Financed Schools (Establishment and Regulation) Act, 2012
(2)No order for withdrawal of permission under sub-section (1) shall be passed, unless a reasonable opportunity of being heard is given to [Such company or trust] [Substituted 'such trust' by Maharashtra Act No. 39 of 2018, dated 15.5.2018.] or society or local authority.
