Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 13 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965

13.

All fees and dues payable to the Board and all sums received by the Secretary on behalf the Board shall be credited without delay to the account of the Board with the Government Treasury or with such Bank as the Board may with the approval of the State Government determine.