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[Cites 0, Cited by 0] [Section 2(13)] [Section 2] [Entire Act]

State of Goa - Subsection

Section 2(13)(iv) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

(iv)It shall be competent for the Chairman to waive any of the above disqualification except the disqualification mentioned at (a) above, in special circumstances, on the recommendation of the Board of Studies.