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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Goa - Subsection

Section 67(2) in The Goa, Daman and Diu School Education Rules, 1986

(2)No grants shall be admissible to under sub-rule (1) for the ordinary and extraordinary repairs and for the upkeep of a school building, and any grants made under clause (b) of sub-rule (1) shall be made only in special cases at the discretion of the Government.["68. Quantum of building grant. [Rules 68 (1) and (2) have been Substituted vide Notification dated 2-7-1997 (O. G., Series I No. 17 dated 24-7-1997).]