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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(a) in The M.P. Date of Birth (Entries in the School Register) Rules, 1973

(a)"Approved School" means any school imparting Middle or Primary education which-
(i)is under the management of the State Government or a local authority; or
(ii)being under any other management, is recognised by the Education Department.