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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Madhya Pradesh - Subsection

Section 6(1) in M.P. Recognition of Secondary and Higher Secondary School Rules, 2017

(1)Certified copies of registered documents related to Society/Trust's land, permission for constructing school building and registered copy of the rent agreement, if the building/land is on rent. All documents related to land/building should be in the name of the Society/Trust itself and not in the name of an individual or group of individuals.