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[Cites 0, Cited by 0] [Section 24(4)] [Section 24] [Entire Act]

State of West Bengal - Subsection

Section 24(4)(b) in The West Bengal Board of Madrasah Education Act, 1994.

(b)If the budget estimate is returned under clause (a), the Board shall consider the comments and suggestions made by the State Government and may, if it thinks fit, revise said estimate. The Board shall, then, resubmit the budget estimate as so revised to the State Government, or the Board shall, if it does not think fit to revise the estimate, resubmit it in its original form to the State Government within one month of receiving it together with its replies on the comments and suggestions made by the State Government.