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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Goa - Subsection

Section 52(3) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

(3)The decisions of the Executive Council in the cases of malpractice shall be implemented under intimation to the concerned candidate and the heads of the schools.