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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Maharashtra - Subsection

Section 10(4) in The Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admissions and Fees) Act, 2015

(4)The Common Entrance Test for admissions to Unaided Institution shall be conducted by the Competent Authority:Provided that, the State Government may allow such admissions through CET conducted by the authorities of the Central Government.