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[Cites 0, Cited by 0] [Section 80] [Entire Act]

State of Goa - Subsection

Section 80(5) in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975

(5)If as a result of the verification made under this rule it is discovered that there has been either an omission to examine and mark any answer or answers and/or a mistake in the totalling of the marks, the fee for verification shall be refunded to the candidate. If a mistake is discovered it shall be corrected by the Secretary duly attested and dated, and if as a result of this correction, the candidate's result as already declared is altered in any way, he/she shall be informed of this correct result by a telegram.