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State of Madhya Pradesh - Section

Section 200A in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965

200A. [ [Inserted by Notification No. 2428-Law-2004, dated 12-12-04. Published in M.P. Rajpatra (Asadharan) dated 27-12-2004 Page No, 1148 (1-2).]

(1)The admissions in all classes shall be completed every year by the end of July, and this date shall not be extended beyond 12th August in any case.
(2)Each institution shall furnish list of students admitted in Class IX, X, XI and XII separately for each class in the prescribed proforma to the Board.
(3)A copy of list of students in prescribed proforma shall also be endorsed to the District Education Officer.
(4)The list so submitted shall be final as to the names and number of the students mentioned therein and no change shall be incorporated in the list later on.]