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[Cites 0, Cited by 0] [Section 6(5)] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(5)(a) in The Maharashtra Educational Institutions (Regulation of Fee) Act, 2011

(a)the management is aggrieved by the decision of the Executive Committee, it may prefer an appeal, within thirty days from the date of receipt of the decision of the Executive Committee, to the Divisional Fee Regulatory Committee;