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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Goa - Subsection

Section 49(2) in The Goa, Daman and Diu Secondary and Higher Secondary Education Board Act, 1975

(2)The Government may, after considering any such report, return, statements or information furnished, give such directions consistent with this Act as may be necessary and the Board shall comply with such directions.