Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 104 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965

104. [ [Substituted vide Notification No. 1-Mt.-1-236/70, dated 29-9-1970.]

No student, except adult women shall be permitted to appear at the High School Certificate Examination, as a private candidate unless he has passed the VIIIth Class examination of a Secondary School recognised by the Board or the Department or a corresponding examination a similar school situated in or outside Madhya Pradesh provided that such a school is affiliated to or recognised by the examining body whose examinations as recognised by the Board. The adult women, whose age is not less than twenty years on first of April in the year in which she takes the examination shall be permitted to appear at the examination, provided she passed primary examination. If the certification of primary examination is not available affidavit of the same shall be accepted].