Section 15(1) in The Maharashtra Self-Financed Schools (Establishment and Regulation) Act, 2012
(1)[Any registered company or a registered trust] [Substituted 'Any registered trust' by Maharashtra Act No. 39 of 2018, dated 15.5.2018.] or a registered society or a local authority intending to establish or run a school which it proposes to have it affiliated to any Board or any Institution in the State, outside the State or outside India shall be bound to comply with the requirements for establishing such school in the State in addition to any other requirements of any such Board or Institution in the State, outside the State or outside India and any application for permission to establish or run such school made by [Such company, trust] [Substituted 'such trust' by Maharashtra Act No. 39 of 2018, dated 15.5.2018.], society or local authority in that behalf shall be processed in accordance with the provisions of this Act.
