Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 8 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965 8. The Chairman shall have the right to speak at and otherwise take part in, any meeting of any Committee of the Board but shall not be entitled to vote.
