Section 78A(gl) in The West Bengal Primary Education Act, 1973
(gl)[ the State Government may by rules prescribe that no interest shall be payable, or interest shall be payable at such rate, lower than that specified under clause (ga), clause (gb) or clause (gc), in respect of such period or in such cases or under such circumstances and subject to such conditions, if any, as may be provided therein;] [Clause (ga) to (gl) inserted by W.B. Act 1 of 1986.]
