Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(1) in M.P. Recognition of Secondary and Higher Secondary School Rules, 2017

(1)The Societies/Trusts shall be eligible for getting recognition for Private High School/Higher Secondary Schools registered under the Central or Madhya Pradesh Firms and Society Act or Central or Madhya Pradesh Public Trust Act.