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[Cites 0, Cited by 0] [Section 116] [Entire Act]

State of Goa - Subsection

Section 116(3) in The Goa, Daman and Diu School Education Rules, 1986

(3)If such school leaving certificate has not already been countersigned or verified by such authority, the student may be admitted provisionally pending the verification of the certificate and his admission shall be confirmed only on the receipt of the verified certificate from the State or Union territory concerned.