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State of Madhya Pradesh - Section

Section 211 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965

211.

The Regulation under the Madhya Pradesh Secondary Education Act, 1959 are hereby repealed :Provided that anything done or any action taken under the Regulations hereby repealed shall, so far as they are not inconsistence with these Regulations, be deemed to have been done or taken under the corresponding provision of these Regulations.