Section 2(4)(vi) in The Goa Lokayukta Act, 2011

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State of Goa - Subsection

Section 2(4)(vi) in The Goa Lokayukta Act, 2011

(vi)The Chairman or Manager or Secretary or Corresponding Authority having control over the administration of a private school, whether under individual or corporate management, which receives or has received aid or grant from the Government under the Goa, Daman and Diu School Education Act, 1984 (Act 15 of 1985) or any other relevant law for the time being in force and the rules made thereunder; or

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State of Goa - Subsection

Section 2(4)(vi) in The Goa Lokayukta Act, 2011