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] [Entire Act] State of Madhya Pradesh - Section Section 210 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965 210. In every exceptional case on strong recommendations from the Head of Institution and the Secretary, the Chairman may further condone a deficiency of 3 per cent.
