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 107] [Entire Act] State of Madhya Pradesh - Subsection Section 107(3) in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965 (3)If mass copying is reported in a particular centre, it shall not be made an examination centre for the next three years.
