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 161] [Entire Act] State of Madhya Pradesh - Subsection Section 161(a) in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965 (a)No servant of the Board who has been granted leave on medical certificate may return to duty without first producing a medical certificate of fitness.
