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

State of West Bengal - Subsection

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

(xxi)to delegate any of its powers to any of the officers of the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] or to any of the committees or sub-committees constituted by the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.], for more effective management and functioning of the [Council] [Word substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.];