Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 16] [Entire Act] State of Maharashtra - Subsection Section 16(2) in The Maharashtra Educational Institutions (Regulation of Fee) Act, 2011 (2)The person convicted under this section shall refund the excess fee to the student from whom it was collected in contravention of this Act.
