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[Cites 0, Cited by 0] [Section 78BB] [Entire Act]

State of West Bengal - Subsection

Section 78BB(9) in The West Bengal Primary Education Act, 1973

(9)Any person discharging any liability to the owner after receipt of a notice under this section shall be personally liable to the notified authority or the prescribed authority, as the case may be, to the extent of his own liability to the owner so discharged or to the extent of the owner's liability for any sum due under this Act, whichever is less.