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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Goa - Subsection

Section 52(a) in The Goa, Daman and Diu School Education Rules, 1986

(a)a permanent income, whether from endowments or other sources (excluding fees and the Pupils' Funds) which, when supplemented by Grant-in-aid shall be adequate to discharge its obligations under the Act and to enable it to carry on its work efficiently;