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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(14) in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965

(14)"Multipurpose Higher Secondary School" means an education institution preparing candidate for the Higher Secondary School Certificate Examination of the Board and recognised by the Board as a Multipurpose Higher Secondary School under it bye-laws;