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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(1)(a) in The Maharashtra Educational Institutions (Regulation of Fee) Act, 2011

(a)for the first offence, be punishable with the fine which shall not be less than one lakh rupees but which may extend to five lakh rupees or [***] [Deleted 'twice' by Maharashtra Act No. 28 of 2019, dated 26.8.2019.] the amount taken in excess of the fee as determined under this Act, whichever is higher;