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[Cites 0, Cited by 1] [Section 19] [Entire Act]

State of West Bengal - Subsection

Section 19(2) in The West Bengal Primary Education Act, 1973

(2)Subject to the provisions of sub-section (1), the Board shall have the power to make regulations in respect of any matter for the proper exercise of its power under this Act:Provided that no regulation shall be valid unless it is approved by the State Government.