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State of Madhya Pradesh - Section

Section 7 in The M.P. Date of Birth (Entries in the School Register) Rules, 1973

7. Rectification of mistake.

- If the parent or the guardian finds any mistake in the date of birth mentioned in the school record, progress report or in other school documents or register Vis-a-Vis the declaration made at the time of the first admission of the student, he shall make an application to the head of the institution explaining the incorrectness. In the case of a clerical mistake the head of the institution shall correct the entry in accordance with the original declaration of the parent or the guardian and inform him accordingly.