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(b) in The M.P. Recognised Examinations Act, 1937

(b)"recognised examination" means any of the examinations enumerated in the Schedule and includes an examination held under the authority of any Government or by any body constituted under any enactment;