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] [Entire Act] State of Madhya Pradesh - Section Section 21 in The M.P. Madhyamik Shiksha Niyam, 1966 21. Interpretation. - All questions relating to the interpretation of these rules shall be referred to the State Government whose decision thereon shall be final.
