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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Maharashtra - Subsection

Section 18(2) in The Maharashtra Educational Institutions (Regulation of Fee) Act, 2011

(2)Nothing in sub-section (1) shall apply to a person who commits the same or similar offence within a period of two years from the date on which the first offence committed by him was compounded.