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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(3) in The Maharashtra Educational Institutions (Management) Act, 1976

(3)If the Management fails to administer the institution according to the scheme of management settled by the Charity Commissioner, the institution shall be liable to be taken over under this Act: Provided that, no institution shall be taken over for management again, unless the Management has been given a reasonable opportunity of being heard.