Section 52 in The Goa, Daman and Diu Secondary and Higher Secondary Education Board Act, 1975
52. Government's interpretation to be final.
- If any question arises regarding the interpretation of any provision of any regulation made under sections 47 or 48 the matter may be referred by the Board to the Government for decision and in such circumstances the decision of the Government shall be final.[Clause A items (i), (ii), (iii), (iv), (v) and (vi) substituted by (Amendment) Act 1996 (No. 19 of 1997).][Sub-section (2) substituted by (Amendment) Act, 1996 (No. 19 of 1997).]
