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

State of Madhya Pradesh - Subsection

Section 4(5) in The M.P. Date of Birth (Entries in the School Register) Rules, 1973

(5)In order that parents get adequate opportunity of making representation against mistakes in entries regarding date of birth of their wards, the date of birth as entered in the school register shall be mentioned in all progress reports of the student sent by the head of the institution to the parent or guardian. Any enquiry from a parent or a guardian as to the date of birth entered in the school records shall be promptly answered by the head of the institution.