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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Madhya Pradesh - Subsection

Section 10(2) in M.P. Niji Vidyalaya (Fees Tatha Sambandhit Vishayon Ka Viniyaman) Adhiniyam, 2017

(2)The District Committee for Regulating Fee and Related Issues shall in addition to the order of refund under sub-section (1) herein-above, impose a penalty upto rupees two lakhs on the management of the said private school where order of refund has been issued for the first time and penalty upto rupees four lakhs where order of refund is issued for second time and upto rupees six lakhs for subsequent orders of refund.