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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(2)(v) in The Maharashtra Unauthorized Institutions and Unauthorized Courses of Study in Agriculture, Animal and Fishery Sciences, Health Sciences, Higher, Technical and Vocational Education (Prohibition) Act, 2013

(v)the advertisement shall not make any claim of whatsoever, regarding the extent of the batch placed, highest or average marks or gradation and ranking obtained by a student, obtaining admissions to other educational institutions, testimonials of students, affiliation to foreign institution, and the like, unless the person making the advertisement is able to substantiate the claims made in such advertisement.