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State of Madhya Pradesh - Section

Section 64A in The Board of Secondary Education (Madhya Pradesh) Regulations, 1965

64A. [ [Inserted by Notification No. Mt-1-125-72, dated 4-6-1972.]

An educational institution already recognised for a particular period requiring extension in recognition after that period shall apply before the expiry of the Educational Officer so that application is received by Board by 31st December. It shall send one copy of the application direct to the Secretary of the Board. If application form sent through the Fundamental Officer is not received by the Board till 31st March, action by the Board shall be taken on the presumption that the Educational Officer has recommended extension].