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[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

State of West Bengal - Subsection

Section 41(1)(b) in The West Bengal Board of Madrasah Education Act, 1994.

(b)has exceeded or abused its powers, the State Government may, by an order published in the Official Gazette and stating the reasons therefor, supersede the Board for such period, not exceeding two years, as may be specified in the order, and take such steps as may be necessary to re-establish the Board immediately on the expiry of the period of supersession.