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 74] [Entire Act] State of Madhya Pradesh - Subsection Section 74(3) in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965 (3)Other members of the staff of recognised educational institutions shall be entitled to such leave as may be admissible from time-to-time to Government servants.
