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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(2) in Bihar Private Schools (Fee Regulation) Act, 2019

(2)The school may increase the fees up to a maximum of seven percent over and above the previous academic year, for all types of fees, as per requirements. It will give the requisite detailed information on its notice board and on the website. In case of any increase of fees more than that, it shall have to justify it based on facts.