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[Cites 0, Cited by 0] [Section 6(6)] [Section 6] [Entire Act]

State of Maharashtra - Subsection

Section 6(6)(c) in The Maharashtra Educational Institutions (Regulation of Fee) Act, 2011

(c)On decision in appeal or reference, the Divisional Fee Regulatory Committee may pass appropriate orders for refund of the excess fee to the student concerned. In case the management fails to refund the excess fee to such student, the Divisional Fee Regulatory Committee shall proceed to recover such excess fee from the management as arrears of land revenue and pay the same to such student.