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[Cites 0, Cited by 1] [Section 8(2)] [Section 8] [Entire Act]

State of Gujarat - Subsection

Section 8(2)(a) in Gujarat Self financed Schools (Regulation of Fees) Act, 2017

(a)require each self financed school to place before the Committee, the proposed fee structure of such school alongwith all relevant documents and books of accounts for scrutiny before such date as may be specified by the Committee;