Section 74(3) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
(3)The Board shall on the recommendation of the Executive Council amend the results so declared in such manner as shall be according to the true position, if it is established that such result of one or more candidates has been affected by error, malpractice, fraud, improper conduct or other matter of whatsoever nature to make such declaration as it may consider necessary in that behalf:Provided that, except as provided in clause (4) below, no results shall be amended after the expiry of 90 days from the date of publication of the results.
