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[Cites 0, Cited by 0] [Section 20(5)] [Section 20] [Entire Act]

State of West Bengal - Subsection

Section 20(5)(b) in The West Bengal Council Of Higher Secondary Education Act, 1975

(b)The decisions of the Appeal Committee on such appeals shall be final and no suit or proceeding shall lie in any Civil or Criminal Court in respect of any matter which has been or may be referred to, or has been decided by, the Appeal Committee.