Section 78A(gd) in The West Bengal Primary Education Act, 1973
(gd)[ where as a result of an order passed on an appeal, revision or review under clause (e), the amount of education cess payable is reduced, the interest payable under clause (gc) shall be determined or redetermined on the basis of such reduced amount and the excess interest paid, if any, shall be refunded;] [Clause (ga) to (gl) inserted by W.B. Act 1 of 1986.]
