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(2) in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965 (2)Each institution shall furnish list of students admitted in Class IX, X, XI and XII separately for each class in the prescribed proforma to the Board.
