Section 13(3) in The Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admissions and Fees) Act, 2015
(3)Notwithstanding anything contained in sub-sections (1) and (2) the Shulka Niyanttran Samiti existing on to the date of commencement of this Act shall continue to exercise the powers of the Fees Regulating Authority till such Authority is duly constituted under this Act.
