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[Cites 0, Cited by 1] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(4) in The Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977

(4)Every appeal shall be accompanied by a fee of [five hundred] [These words were substituted for the word 'fifty' by Maharashtra 37 of 1997, Section 2.] rupees, which shall not be refunded and shall be credited to the Consolidated Fund of the State.