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State of Madhya Pradesh - Section

Section 183 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965

183.

A depositor may from time-to-time make a declaration in the form whom he desires the amount standing to his credit in the fund to be paid at his death and the said amount shall be paid to such person or persons on such payment being made the board shall be absolved form all liability in connection therewith.