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[Cites 0, Cited by 0] [Section 6(6)] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(6)(a) in The Maharashtra Educational Institutions (Regulation of Fee) Act, 2011

(a)The Divisional Fee Regulatory Committee shall decide the appeal or reference as far as possible within the period of ninety days from the date of its filing after giving the opposite party an opportunity of being heard.