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[Cites 0, Cited by 0] [Section 19(5)] [Section 19] [Entire Act]

State of West Bengal - Subsection

Section 19(5)(b) in The West Bengal Board of Madrasah Education Act, 1994.

(b)The decisions of the Appeal Committee under clause (a) 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.