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Bengal Presidency - Section

Section 12 in Bengal Children Act, 1922

12. Resignation of certificate by managers.- The managers of a certified school, on giving six months' notice in writing to the 1[State Government], through the chief inspect or, of their intention so to do, may resign the certificate of the school, and, accordingly, at the expiration of six months from the date of the receipt of the notice by the chief inspector (unless before that time the notice is withdrawn), the resignation of the certificate shall take effect, and the school shall cease to be a certified school.