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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Goa - Subsection

Section 50(1) in The Goa, Daman and Diu Secondary and Higher Secondary Education Board Act, 1975

(1)The Government shall have the power, after considering the advice, if any, tendered by the Board, to issue to the Board such directions as it may consider necessary in regard to all or any of the matters specified in sub-section (2) of section 5. The Board shall comply with such directions.