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] [Section 8] [Entire Act] State of Madhya Pradesh - Subsection Section 8(3) in The M.P. Date of Birth (Entries in the School Register) Rules, 1973 (3)The Head of the Institution shall enquire into the application personally and forward it to the competent authority concerned for disposal along with his report.
