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

State of Maharashtra - Subsection

Section 2(e) in The Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admissions and Fees) Act, 2015

(e)"Competent Authority" means the Commissioner of State CET appointed by the Government under section 10, for conducting CET through CAP for the admissions into Private Professional Educational Institutions ;