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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(1)(m) in The Maharashtra Self-Financed Schools (Establishment and Regulation) Act, 2012

(m)[ ***] [Deleted '(m) 'scrutiny committee' means a scrutiny committee constituted under section 6;' by Maharashtra Act No. 39 of 2018, dated 15.5.2018.]