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

State of Maharashtra - Subsection

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

(l)"school" means a [* * *] [The words 'pre-primary school' were deleted by Maharashtra 19 of 2013, Section 2(2) w.e.f. 2-7-2013], primary school, secondary school, higher secondary school or junior college recognised by the Government and managed by any management and affiliated to any Indian or foreign course or Board on self-financed basis wherein all expenses of the school, for any purpose whatsoever, are to be met with by the management itself; and neither any grant-in-aid or financial assistance be given from the State Government or from a local authority, nor the State Government or the local authority be liable to meet any liability whatsoever incurred by such management of the school;