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[Cites 0, Cited by 0] [Section 25(2)] [Section 25] [Entire Act]

State of Goa - Subsection

Section 25(2)(e) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

(e)When a private candidate's application for admission to the examination is rejected, the examination fees paid by the candidate, after deduction of 25% shall be refunded to him/her provided that the application has not been rejected on account of a false statement by him//her. In the case of a candidate who has made a false statement, an additional penalty according to the seriousness of the offence, up to the extent of the forfeiture of the entire fees, may be levied.