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Bombay High Court: State Government Ban on School Fee Hike Prospective - (04 Mar 2021)

EDUCATION

Bombay High Court has asked the State Government to deal with complaints regarding fee hike in schools on a case-to-case basis, while disposing off a clutch of petitions by private unaided schools challenging a Government Resolution (GR) from May 8, 2020. The GR barred private unaided schools from increasing their fees for the academic year 2020-21, in view of the pandemic.

Tags : BOMBAY HIGH COURT   SCHOOL FEE  

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