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

State of Goa - Subsection

Section 52(c) in The Goa, Daman and Diu School Education Rules, 1986

(c)the reserve fund shall be the property of the school, shall be maintained in its name and shall be kept deposited in a scheduled bank or a nationalised bank or the post office and such account shall ordinarily be operated jointly by the Director of Education or any officer authorised by him in this behalf and the manager of the school: