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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Goa - Subsection

Section 92(3) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

(3)The depositor shall be entitled upon leaving the service of the Board to draw out and receive the whole sum standing to his credit in the Fund together with such interest as may be earned thereon, subject to deductions referred to in clauses (6), (7) and (8) of Rule.