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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Goa - Subsection

Section 75(2) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

(2)Heads of Secondary/Higher Secondary Schools shall be supplied, as soon as possible after the declaration of the results, with a consolidated statement of marks obtained in each subject by the candidates presented by them for the Examination, for School record. The original individual statements of marks for supplying to the candidate concerned on payment of the specified fee (payable to the Board) shall also be supplied to Heads of the Schools alongwith the printed results of the SSC/HSSC Examination concerned. In case the candidates require the Duplicate Copies of their statements of marks they shall obtain the same from the Board's office only, on payment of the specified fees.