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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(6) in M.P. Niji Vidyalaya (Fees Tatha Sambandhit Vishayon Ka Viniyaman) Adhiniyam, 2017

(6)The District Committee for Regulating Fee and Related Issues shall forward the proposal received under sub-section (3) of section 4 with comments to the State Committee for Regulating Fee and Related Issues, if the proposed increment of fee is more than 15 percent of preceding year, within seven days of the receipt of the proposal.