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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Goa - Subsection

Section 56(4) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

(4)It shall be competent for the Board to decide which other examination conducted by a Rural Institute or other Examining Bodies like the Rashtra Bhasha Samiti Sabha, etc. be held equivalent to a University degree purely for the purposes of this rule.