Section 2(b) in Maharashtra Educational Institutions (Prohibition of Capitation Fee) Act, 1987
(b)“educational institution” or “institution” means a school (including Kindergarten, Pre-primary, Balwadi or Nursery School), a college or an institution, by whatever name called or a part thereof, whether managed by Government, local authority, a University or a private management including educational institution established and administrated by any minority and imparting education and training, exclusively or as one of the various activities, whether technical, professional, vocational or otherwise, and includes any other institution, or a part thereof, as the State Government may, by notification in the Official Gazette, specify; but excludes coaching class, by whatever name called;
