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

State of Goa - Subsection

Section 52(1) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

(1)The cases of malpractice reported by the Conductor of the examination shall be placed before the Executive Council by the Secretary. The Executive Council shall conduct inquiry in the cases by appointing a sub-committee which shall investigate into the cases as stated by the Board.