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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of Goa - Subsection

Section 42(3) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

(3)Wherever practical work has been specified in the syllabus in any subject for the examination, a record of such work done by each candidate offering the subject in the form specified by the Board shall be duly maintained and attested by the Head of the secondary or higher secondary school concerned and the same shall be produced or forwarded for the purpose of evaluation in such manner and according to such directions as may be issued by the Board from time to time.