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State of Madhya Pradesh - Section

Section 113 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965

113.

The fee of a candidate who has died before commencement of the examination, may be refunded by the Secretary. In the case of regular candidates, the refund may be made to the parent or guardian of the candidate through the head of Institution. In the case of private candidates the refund may be made to the parent or guardian mentioned in the form of application.