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[Cites 0, Cited by 0] [Section 10(6)] [Section 10] [Entire Act]

State of Goa - Subsection

Section 10(6)(b) in The Goa, Daman and Diu School Education Act, 1984

(b)save as otherwise provided in clause (a) charges and payments realized and all other contributions, endowments and gifts received by the school shall be utilized only for the specific purpose for which they were realized or received.