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 7] [Entire Act] State of Madhya Pradesh - Subsection Section 7(5) in The M.P. Admission of Pupils in Schools and Change in Date of Birth Entries Rules, 1963 (5)Copy of Treasury Challan crediting the fee of Rs. 6 in the Government Treasury.Authority competent to order alteration in date of birth
