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[Cites 0, Cited by 0] [Section 23(4)] [Section 23] [Entire Act]

State of Goa - Subsection

Section 23(4)(xxi) in The Goa, Daman and Diu Secondary and Higher Secondary Education Board Act, 1975

(xxi)recommend to the Government the withholding of grants of secondary schools and higher secondary schools and institutions which do not comply with the instructions issued from time to time.