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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(2) in Rajasthan Schools (Regulation of Fee) Act, 2016

(2)The decision of the Revision Committee shall be final and conclusive and shall be binding on the parties for three academic years. At the end of the said period the private school may be at liberty to propose changes in its fee structure by following the procedure as laid down in Section 6.