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[Cites 0, Cited by 0] [Section 50(2)] [Section 50] [Entire Act]

State of Goa - Subsection

Section 50(2)(c) in The Goa, Daman and Diu Secondary and Higher Secondary Education Board Act, 1975

(c)If the Board does not, within a reasonable time, take action to the satisfaction of the Government, the Government may, consider explanation, furnished if any, or representation made by the Board and issue such directions consistent with this Act as it may think fit, and the Board shall comply with such directions.