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State of Madhya Pradesh - Section

Section 4 in The M.P. Admission of Pupils in Schools and Change in Date of Birth Entries Rules, 1963

4.

The date of birth as ascertained under Rule I shall be entered in the Admission Register under the signature of the head of the institution. In all other cases of transfers the date of birth entered in the Admission Register shall be that shown on the transfer or migration certificate or in other documents of the school.