Section 13(3) in Assam Non-Government Educational Institutions (Regulation of Fees) Act, 2018
(3)A person or any institution aggrieved by the order of the Fee Regulatory Committee made under section 11 may file revision application before the Fee Revision Committee within a period of twenty-one days from the date of receipt of such order :Provided that if the Fee Revision Committee is satisfied that such institution was prevented for filing a revision application within prescribed time-limit for sufficient cause, it may condone the delay and shall allow the revision application but not later than three months.
