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 41] [Entire Act] State of Madhya Pradesh - Subsection Section 41(iii) in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965 (iii)to decide cases of candidates who have missed their practical examination or written examination in one or two papers or in a subject as whole;
