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[Cites 0, Cited by 0] [Section 5(11)] [Section 5] [Entire Act]

State of Goa - Subsection

Section 5(11)(i) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

(i)The premises should be sufficiently healthy well-lighted and ventilated, with a due provision for the safety of the pupils and with separate, satisfactory and adequate sanitary arrangements for girls in the case of a boy's, school in which girls are admitted;