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[Cites 0, Cited by 0] [Section 9(5)] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(5)(vii) in The Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admissions and Fees) Act, 2015

(vii)the Admissions Regulating Authority shall by regulations, prescribe its procedure regarding scrutiny of admission proposals and grievance redressal mechanism as it deem fit.