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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of West Bengal - Subsection

Section 4(2) in The West Bengal Employment Scheme Loans (Recovery) Act, 1992

(2)The amount deposited under sub-section (1) shall be adjusted against the dues of the certificate or the amount admitted by the appellant to be due, as the case may be, and the balance, if any, shall be refunded to the appellant in such manner as the appellate authority may direct.