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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(3) in The M.P. Date of Birth (Entries in the School Register) Rules, 1973

(3)No over writing in the entries of dates of birth in a declaration form and admission register shall be made. Corrections in the declaration form shall be made and duly signed by the parent or the guardian and corrections in the admission register shall be duly attested by the head of the institution.