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[Cites 0, Cited by 0] [Section 42] [Entire Act]

State of West Bengal - Subsection

Section 42(2) in The West Bengal Council Of Higher Secondary Education Act, 1975

(2)Anything done or any action taken under the West Bengal Council of Higher Secondary Education Ordinance, 1975, shall be deemed to have been validly done or taken under this Act as if this Act had commenced on the 31st day of January, 1975.