Section 2(8a) in The Goa, Daman and Diu Secondary and Higher Secondary Education Board Act, 1975
(8a)[ "higher secondary education" means such general or combinations of general and technical or vocational or special education which is designed to meet the educational needs of students in classes XI and XII.] [This clause has been inserted by (Amendment) Act 1996 (No. 19 of 1997).]
