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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Maharashtra - Subsection

Section 14(1)(d) in The Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admissions and Fees) Act, 2015

(d)after considering all the relevant factors, the Fees Regulating Authority shall approve the fees within a period of one hundred and twenty days from the date of receipt of the details of the proposed fee and communicate the details of the fee so approved;