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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(1)(e) in The Maharashtra Educational Institutions (Regulation of Fee) Act, 2011

(e)the excess fund generated from non-resident Indians, as a part of charity by the management and contribution by the Government for providing free-ship in fee or for other items under various Government schemes given to the school for the Scheduled Castes, the Scheduled Tribes and Vimukta Jatis and Nomadic Tribes students ;