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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Goa - Subsection

Section 19(2) in The Goa, Daman and Diu School Education Act, 1984

(2)Every aided school having different rates of fees or other charges or different funds shall obtain prior approval of the prescribed authority before levying such fees or collecting such charges or creating such funds.