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[Cites 0, Cited by 0] [Section 70(3)] [Section 70] [Entire Act]

State of Goa - Subsection

Section 70(3)(D) in The Goa, Daman and Diu School Education Rules, 1986

(D)Production of Valuation Certificate. - A grant shall not be paid unless the Director of Public Works Department certifies that the work for which it is claimed is in accordance with the approved plans, is in good condition, and is, to the best of his knowledge and belief, of a certain value, the amount of grant actually to be given depending on the value of the building as estimated by him.