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 200A] [Entire Act] State of Madhya Pradesh - Subsection Section 200A(4) in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965 (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.]
