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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Uttar Pradesh - Subsection

Section 10(2) in The U.P. Private Professional Educational Institutions (Regulation Of Admission And Fixation Of Fee) Act, 2006

(2)The Committee, shall give the institution an opportunity of being heard before fixing any fee :Provided that no such fee, as may be fixed by the Committee, shall amount to profiteering or commercialization of education.