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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Goa - Subsection

Section 4(8) in The Goa Children's Act, 2003

(8)The Government [shall strive to work] [Substituted in place of words 'shall work' by Goa Children's (Amendment) Act, 2005 [Act No. 20 of 2005].] towards the goal of universal elementary education and eradication of child illiteracy within a period of [seven years] [In place of words 'three years' substituted by Goa Children's (Amendment) Act, 2005 [Act No. 20 of 2005].] from the commencement of this Act. The State shall prepare a comprehensive Plan of Action for achieving this which may include provision for alternate schooling including non-formal education, vocational and livelihood- skills training, and shall create the necessary infrastructure and an enabling environment in order to realise the goal.