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State of Maharashtra - Section

Section 21 in The Maharashtra Self-Financed Schools (Establishment and Regulation) Act, 2012

21. Act shall be in addition to existing laws.

- The provisions of this Act shall be in addition to, and not in derogation of, the provisions of any law for the time being in force in relation to, and applicable to, a management of a school established or up-graded under this Act.