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[Cites 0, Cited by 2] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(a) in Maharashtra Educational Institutions (Prohibition of Capitation Fee) Act, 1987

(a)“capitation fee” means any amount, by whatever name called, whether in cash or kind, in excess of the prescribed or, as the case may be, approved, rates of fees regulated under section 4;