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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Goa - Subsection

Section 26(2) in The Goa, Daman and Diu School Education Rules, 1986

(2)For the avoidance of doubts, it is hereby declared that the disciplinary measures specified in clause (b) of sub-rule (1) shall not be imposed on any student who has not attained the age of 14 years; and without holding an enquiry and giving an opportunity to the pupil/his guardian to defend against the charges.