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 61] [Entire Act] State of Madhya Pradesh - Subsection Section 61(b) in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965 (b)that in the case of a High School or Higher Secondary School having Middle and Primary Sections, they shall be those recognised by the Department;
