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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Goa - Subsection

Section 4(7) in The Goa Children's Act, 2003

(7)All schools shall have [* * *] [The words 'elected Students Councils or any other' omitted by Goa Children's (Amendment) Act, 2005 [Act No. 20 of 2005].] mechanism such as School Parliament to foster participatory democratic processes. This will apply to all students from Standard VIII and above.