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] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(12) in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965

(12)"High School" means an educational institutions which is not a college-preparing candidates for the High School Examination of the Board and recognised by the Board for such a purpose;