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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Maharashtra - Subsection

Section 16(2) in The Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admissions and Fees) Act, 2015

(2)The funds of the said authorities shall consist of,-
(i)process fees payable by a Private Professional Educational Institution;
(ii)interest on deposits;
(iii)grants from the State Government, Central Government and the University Grants Commission and other Institutions (if any).