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 61] [Entire Act] State of Madhya Pradesh - Subsection Section 61(q) in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965 (q)that adequate recurring provision shall be made in the budget of the institution for the library, laboratory and crafts, etc.;
