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[Cites 0, Cited by 0] [Section 26(3)] [Section 26] [Entire Act]

State of West Bengal - Subsection

Section 26(3)(d) in The Rabindra Mukta Vidyalaya Act, 2001

(d)If the State Government does not accord its approval to the said Estimate within three months of receipt thereof by that Government for such approval or within three months of re-submission thereof by the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] with or without revision, the said Estimate shall be deemed to have been approved by the State Government.