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State of Madhya Pradesh - Section

Section 20 in The M.P. Boiler Attendants' Rules, 1958

20. Postponement of examination.

- When a date fixed for the examination is declared a gazetted holiday or when for any unforeseen reason an examination cannot be held on the date fixed, the Chairman may fix some other date for holding the examination and the same shall be duly notified to the candidates for examination.