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[Cites 0, Cited by 0] [Section 9(5)] [Section 9] [Entire Act]

State of Maharashtra - Subsection

Section 9(5)(iii) in The Maharashtra Unaided Private Professional Educational Institutions (Regulation of Admissions and Fees) Act, 2015

(iii)every such proposal received from the Institution by Admissions Regulating Authority shall be scrutinized and approved before the 31st January of every year;