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[Cites 0, Cited by 0] [Section 100(1)] [Section 100] [Entire Act]

State of Goa - Subsection

Section 100(1)(xii) in The Goa, Daman and Diu School Education Rules, 1986

(xii)enter into any monetary transactions with any student or parent; nor shall he exploit his influence for personal ends nor shall he conduct his personal matters; in such a manner that he has to incur a debt beyond his means to repay;