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 49] [Entire Act] State of Madhya Pradesh - Subsection Section 49(e) in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965 (e)to propose maximum and minimum marks for each subject and for each part of a subject after consider recommendations of the Committee of courses concerned;
