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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(4) in The Maharashtra Educational Institutions (Regulation of Fee) Act, 2011

(4)[ The Government may authorize any officer for the purposes of initiation of action for prosecution, or compounding of offences, under this Act.] [Added by Maharashtra Act No. 28 of 2019, dated 26.8.2019.]