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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(2) in The Maharashtra Educational Institutions (Regulation of Fee) Act, 2011

(2)The decision of the Revision Committee shall be final and conclusive and shall be binding on the parties for two academic years. At the end of the said period, the private school may be at liberty to propose changes in its fee structure by following the procedure as laid down in section 6.