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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Goa - Subsection

Section 20(1) in The Goa, Daman and Diu Secondary and Higher Secondary Education Board Act, 1975

(1)The Board shall on a date to be fixed by the Chairman of the Board, meet not less than twice in every year, and six months shall ordinarily intervene between two consecutive meetings.