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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Goa - Subsection

Section 2(7) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

(7)It shall always be competent for the Board to reject the printed copies of the book without assigning any reasons and the author or publisher shall not be entitled for any claim or compensation on this account.