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 89] [Entire Act] State of Madhya Pradesh - Subsection Section 89(h) in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965 (h)to create abolish or hold in abeyance any post (except that of Secretary and Deputy Secretary in the Board):
