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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of West Bengal - Subsection

Section 17(4) in The West Bengal Joint Entrance Examinations Board Act, 2014

(4)Proceedings of every such enquiry or inspection shall be taken into account before releasing grants to the Board, and irregularities in financial transactions of the Board may result in withholding of grants for such period as may be determined by the State Government.