Section 78A(gk) in The West Bengal Primary Education Act, 1973
(gk)[ recovery of any amount of interest determined or redetermined under clause (gd), clause (gi) or clause (gj) or refund of any amount of interest found to have been paid in excess under any such clause shall be made in the manner prescribed: [Clauses (ga) to (gl) inserted by W.B. Act 1 of 1986.]
