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 3] [Entire Act] State of Madhya Pradesh - Subsection Section 3(3) in M.P. Recognition of Secondary and Higher Secondary School Rules, 2017 (3)Recognition Committee shall have power to decide or revise the recognition fees, processing fees, late fees and other fees from time to time.
