Section 8A in The West Bengal Board Of Secondary Education Act, 1963.
8A. [ Benefits under other laws. - Notwithstanding anything contained in this Act, benefits admissible to a young person under any other law in force for the time being shall also be enjoyed by a young person under this Act in addition to, and not in derogation of, the benefits provided under this Act.
Explanation.-For the purpose of this section, the benefits admissible under any other law in force shall include the facility of school education and entitlement of residence in the place of work.] [Inserted By West Bengal Shops and Establishments (Amendment) Act, 1988(23 of 1988)]
