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

State of Madhya Pradesh - Subsection

Section 10(3) in M.P. Niji Vidyalaya (Fees Tatha Sambandhit Vishayon Ka Viniyaman) Adhiniyam, 2017

(3)If on completion of the inquiry regarding related issues under section 9. the District Committee for Regulating Fee and Related Issues finds that the management has violated the provisions of this Act and the rules made thereunder, it shall direct the management of the private school to refund an amount as determined by it in the manner prescribed, to the students or their parents or guardians from whom it has been collected.