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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(2) in M.P. Niji Vidyalaya (Fees Tatha Sambandhit Vishayon Ka Viniyaman) Adhiniyam, 2017

(2)The increment in fee shall be regulated to keep excess of annual receipts of the year for which the fee is proposed over expenditure for the same year, within 15 percent of such annual receipts.