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[Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(2)(xviii) in The Rabindra Mukta Vidyalaya Act, 2001

(xviii)to build, construct and maintain building, and alter, extend, improve, repair, or modify any existing building, and suitably equip such building, for the uses of the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.];