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 130] [Entire Act] State of Madhya Pradesh - Subsection Section 130(a) in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965 (a)No student shall be deemed to have been admitted to any course of study of the Board, unless his name is borne on the register of enrolled students.
