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[Cites 0, Cited by 0] [Section 2(14)] [Section 2] [Entire Act]

State of Goa - Subsection

Section 2(14)(i) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

(i)Each reviewer shall forward to the secretary by such date as may be specified his report in an approved form regarding the review of the books assigned to him pointing out the merits and demerits of each book in details and shall also express his definite opinion in respect of each book whether or not it is recommended for sanction subject to conditions, if any;