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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(7) in M.P. Recognition of Secondary and Higher Secondary School Rules, 2017

(7)If final decision is not taken by the Joint Director within the prescribed time limit, the sanction of new recognition/renewal of recognition shall be deemed to have been granted. In such cases, if any ineligible Society/Trust gets new recognition/renewal of recognition, the concerned competent authority shall be liable for disciplinary action.