Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 8] [Entire Act] State of Maharashtra - Subsection Section 8(5) in The Maharashtra Educational Institutions (Regulation of Fee) Act, 2011 (5)The salaries and allowances to be paid to the Chairperson and members of the Divisional Fee Regulatory Committee shall be such as may be prescribed.
