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State of Madhya Pradesh - Section

Section 62 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965

62.

If the Board is satisfied an educational institutional deserves recognition; it shall direct the Secretary to enter its name in the list of recognised institutions to be kept by him. The Secretary shall thereupon enter the name of the institution in the said list and inform the educational institution and the Educational officer concerned and the Director about such recognition. Such communication shall clearly state the subject, or subjects, the period and the examinations for which and the conditions subject to which such recognition is granted.