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State of Madhya Pradesh - Section

Section 190 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965

190.

In the case of illness of the depositor or any member of his family or in such other cases as may be specified by the Executive Committee in this behalf the Executive Committee may advance to the depositor one-fourth of the sum to his credit at the time subject to such conditions regarding repayment as the Executive Committee may deem fit to impose.