Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 88] [Entire Act]

State of West Bengal - Subsection

Section 88(2) in The West Bengal Primary Education Act, 1973

(2)A guardian aggrieved by an order under sub-section (1) may, within thirty days from the date of the order, appeal in the prescribed manner to the District Inspector of Schools [(Primary Education)] [Words and brackets inserted by W.B. Act 47 of 1980.] who may confirm or rescind the order.