Section 51 in The Goa, Daman and Diu Secondary and Higher Secondary Education Board Act, 1975
51. Saving.
- On the appointed day, all institutions recognised and admitted to the privilege of the Maharashtra Secondary Education Board or Gujarat Secondary Education Board before the appointed day shall be deemed to be recognised and admitted to the privileges of the Goa, Daman and Diu Secondary and Higher Secondary Education Board established under this Act, save in so far as such recognition or privileges, may be withdrawn restricted or modified by or under the provisions of this Act.
