Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] State of West Bengal - Subsection Section 21(1) in The West Bengal Board of Madrasah Education Act, 1994. (1)The President shall be responsible for carrying out, and giving effect to, the decisions of the Board and of any Committee constituted under this Act.
