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 125] [Entire Act] State of Tamilnadu - Subsection Section 125(iv) in Tamil Nadu Educational Rules (iv)The fulfillment of the conditions of the agreement be postponed with the sanction of the District Educational Officer in case where a student desires to study in a secondary school or in a college so as to improve the grade of his certificate.
