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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(s) in The Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admissions and Fees) Act, 2015

(s)"profiteering" means any amount accepted in cash or kind, directly or indirectly which is in excess of the fee approved as per the provisions of this Act;