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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(8) in M.P. Recognition of Secondary and Higher Secondary School Rules, 2017

(8)In cases of renewal of recognition, the documents related to land and building will not be required to be submitted again, but photograph of building, details of last year's audited account, list of all teachers, class wise and subject wise, with their educational qualification and details of Adhar numbers as well as any changes in laboratory equipment, furniture, library etc. should be given.