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State of Madhya Pradesh - Section

Section 90 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965

90.

Every student of recognised institution shall reside in a hostel recognised by the department, or with a parent or natural guardian or with a relation approved by the parents or natural guardian or with a guardian approved by the head of the institution, or in a lodging reserved for pupils of educational institutions and maintained under conditions approved by the head of the institution.