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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Goa - Subsection

Section 2(8) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

(8)In case an author or publisher has already published a "cram" book or guide or annotation book or any unauthorised book for use in Schools, which is not required according to the syllabus, his book shall be considered for sanction and if already sanctioned, it shall be removed from the sanctioned list.