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[Cites 0, Cited by 0] [Section 2(2)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(2)(ii) in The Maharashtra Self-Financed Schools (Establishment and Regulation) Act, 2012

(ii)defined in the Maharashtra Primary Education Act or the Maharashtra Secondary and Higher Secondary Education Boards Act, 1965 or the Maharashtra Educational Institutions (Transfer of Management) Act, 1971 or the Maharashtra Educational Institutions (Management) Act, 1976 or the Maharashtra Employees of Private Schools (Conditions of Service) Regulation Act, 1977, shall, as the context may require, have the meanings respectively assigned to them in or under these Acts.