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[Cites 0, Cited by 0] [Section 6(5)] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(5)(b) in The Maharashtra Educational Institutions (Regulation of Fee) Act, 2011

(b)the parents are aggrieved by the decision of the Executive Committee or the fee increased by the management, the aggrieved parents group may prefer an appeal, alongwith a duly signed form by each aggrieved parent authorizing the filing of such appeal within thirty days from the date of receipt of the decision of the Executive Committee or the school management, to the Divisional Fee Regulatory Committee :