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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of West Bengal - Subsection

Section 20(2)(c) in The West Bengal Board of Madrasah Education Act, 1994.

(c)to provide by regulations, after considering the recommendations of the Syllabus Committee, if any, the curriculum, syllabus, courses or studies to be followed and books to be studied in recognised Madrasahs for examinations instituted by the Board;