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[Cites 0, Cited by 7] [Section 26] [Entire Act]

State of Goa - Subsection

Section 26(1) in The Goa University Act, 1984

(1)The annual report of the University shall be prepared under the directions of the Executive Council and shall be submitted to the [Court] [Substituted by the Amendment Act 15 of 1988.] on or before such date as may be prescribed by the Statutes and shall be considered by the [Court] [Substituted by the Amendment Act 15 of 1988.] at its annual meeting.