Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Goa - Subsection

Section 60(10) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

(10)If, as a result of moderation, an entry of marks assigned need to be revised, the original entry on the answer book/mark-list shall not be erased or obliterated but shall be cancelled by drawing a line on it with black ink, so that original entry can be deciphered easily. Such entry shall be initialled invariably.