Section 9 in The Goa Coaching Classes (Regulation) Act, 2001
9. Prohibition of misleading advertisement relating to coaching class.
- No coaching class shall publish or cause to be published or take part in the publication of any advertisement relating to such class.Explanation. - For the purpose of this section, "advertisement" shall include making any claim, directly or indirectly, of quality of coaching in such class or the facilities offered therein or the result procured by such coaching class or the student who attended such class, but shall not include the publication of information and details of the coaching class, that is to say, its name, location, the establishment of such class and the courses offered therein.
