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[Cites 0, Cited by 0] [Section 5(14)] [Section 5] [Entire Act]

State of Goa - Subsection

Section 5(14)(c) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

(c)The Board may at its discretion dispose with the provision made in (a) above but where the condition laid down in (b) above is not complied with, the recognition of the school shall be deemed to have been withdrawn automatically from the date of change. In very special case, however, the Board may at its discretion waive the condition laid down in (b) above.