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State of Madhya Pradesh - Section

Section 120 in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965

120.

A candidate who has fulfilled conditions laid down for admission to one of the Board's examinations will not be detained from appearing at that examination unless the Chairman permits the head of institution concerned to detain him for adequate reasons fully admitted submitted by him in writing to the Chairman, or unless he fails to clear all outstanding dues owing to the tuition from him.