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[Cites 0, Cited by 0] [Section 23(4)] [Section 23] [Entire Act]

State of Goa - Subsection

Section 23(4)(xi) in The Goa, Daman and Diu Secondary and Higher Secondary Education Board Act, 1975

(xi)to write-off irrecoverable sums due in respect of stores, priced publications, statements of mark and unserviceable articles of dead-stock, if the amount of the dues in each case exceeds Rs. 100/- but does not exceed Rs. 1000/-;