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 220 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965 220. The reviewer shall forward to the Secretary a review of the books in the prescribed evaluation sheet by a date specified by the Chairman.
