Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 180] [Entire Act] State of Madhya Pradesh - Subsection Section 180(a) in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965 (a)whose services shall have been dispensed with for what, in the opinion of the Executive Committee, is misconduct, or
