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[Cites 0, Cited by 0] [Section 20(6)] [Section 20] [Entire Act]

State of Goa - Subsection

Section 20(6)(d) in The Goa, Daman and Diu School Education Act, 1984

(d)no resolution passed at any meeting of the managing committee of such school shall be given effect to unless approved by the Government; and