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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Goa - Subsection

Section 18(2) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

(2)Any person who has pursued his/her studies privately and desires to appear for higher secondary school certificate examination shall be held eligible if,-
(a)he/she has passed his/her secondary school certificate examination or equivalent examination of any Board.
(b)the period of not less than three years has intervened between the date of students passing secondary school certificate examination or equivalent school certificate examination and the date of commencement of the examination he/she intends to appear as a private candidate.