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[Cites 0, Cited by 0] [Section 8(6)] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(6)(c) in M.P. Recognition of Secondary and Higher Secondary School Rules, 2017

(c)The District Education officer shall ensure carrying out the inspection and it shall be the duty of the applicant to provide all the required information and documents as required by the inspection party/inspecting officer.