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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Madhya Pradesh - Subsection

Section 7(3) in The M.P. Admission of Pupils in Schools and Change in Date of Birth Entries Rules, 1963

(3)Affidavit sworn by the parent or guardian before a First Class Magistrate regarding the change required and the correct birth dates of each living or dead child born of the same mother.