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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(1)(a) in The Maharashtra Self-Financed Schools (Establishment and Regulation) Act, 2012

(a)violation of any of the provisions of this Act or rules made thereunder or failure to comply with any directions issued under this Act or the norms or standards or terms and conditions; if any, stipulated by the State Government, from time to time;