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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(2)(c) in M.P. Recognition of Secondary and Higher Secondary School Rules, 2017

(c)In case of rented land or building the documents must be legally registered and the attested copy of these documents should be attached with the application form.