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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Goa - Subsection

Section 24(3) in The Goa, Daman and Diu School Education Rules, 1986

(3)Notwithstanding anything contained in sub-rule (1), no student's name shall be struck off the rolls, except after giving the parent or guardian of such student a reasonable opportunity of showing cause against the proposed action.