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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Maharashtra - Subsection

Section 5(27) in The Maharashtra Universities Act, 1994

(27)to fix, demand and receive or recover such fees and other charges as may be regulated by the [Ordinance], [This word was substituted for the world 'statutes' by Maharashtra 55 of 2000, section 4(h).] from time to time;