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[Cites 0, Cited by 0] [Section 132] [Entire Act]

State of Goa - Subsection

Section 132(2) in The Goa, Daman and Diu School Education Rules, 1986

(2)Every authorised fee, contribution or other charge collected from any student by a recognised school, whether aided or not, shall be collected in its own name and a proper receipt shall be granted by the school for every collection made by it.