Legal Document View

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
[Cites 0, Cited by 0] [Section 8(6)] [Section 8] [Entire Act]

State of Madhya Pradesh - Subsection

Section 8(6)(a) in M.P. Recognition of Secondary and Higher Secondary School Rules, 2017

(a)The schools seeking recognition or renewal shall apply to the Divisional Joint Director through M. P. Online in the application form prescribed in this regard.