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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(18) in M.P. Recognition of Secondary and Higher Secondary School Rules, 2017

(18)Every School seeking recognition shall submit affidavits from all the academic and non-academic staff stating that no case is registered against them under the Protection of Children from Sexual Offences Act, 2012 and Juvenile Justice (Care and Protection of Children) Act, 2000.