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[Cites 0, Cited by 0] [Section 118] [Entire Act]

State of Goa - Subsection

Section 118(1) in The Goa, Daman and Diu School Education Rules, 1986

(1)Where a candidate who had not previously attended any recognised school, applies for admission to class II or to any higher class upto class VII of a recognised school, the parent or guardian or such candidate shall give full history of the previous education of such candidate and furnish an affidavit on a non-judicial stamp paper duly attested to the effect that such candidate for admission had not attended any recognised school till then and he shall also be required to state in affidavit the exact date of birth of such candidate.