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[Cites 0, Cited by 0] [Section 70(3)] [Section 70] [Entire Act]

State of Goa - Subsection

Section 70(3)(F) in The Goa, Daman and Diu School Education Rules, 1986

(F)Execution of Trust Deed. - No portion of building grant shall be paid to the management of a school, unless and until they execute or agree to execute a trust deed or an agreement, as the case may be, in accordance with the requirements of the next following rule. If, however, the building is erected on a site already covered by a trust deed, a receipt may be sufficient.