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[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

State of West Bengal - Subsection

Section 42(1)(b) in The West Bengal Board of Madrasah Education Act, 1994.

(b)all the powers, duties and functions which, under the provisions of this Act or any rule or regulation made thereunder or of any other law for the time being in force, may be exercised or performed by the Board or any of the Committees or the President, shall be exercised or performed by an Administrator to be appointed by the State Government in this behalf.