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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Maharashtra - Subsection

Section 3A(2) in The Maharashtra Educational Institutions (Regulation of Fee) Act, 2011

(2)The management of the private unaided schools and permanently unaided schools shall be entitled to charge a delay payment fee or late payment fee, with penal interest. The rate of penal interest shall be such, as may be decided by the Government by order.]