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[Cites 0, Cited by 0] [Section 78B] [Entire Act]

State of West Bengal - Subsection

Section 78B(h) in The West Bengal Primary Education Act, 1973

(h)every owner of a tea estate shall be liable to pay by way of penalty an amount, not exceeding the amount of cess assessed under clause (e) and remaining unpaid, for default in payment of such cess without reasonable cause. The penalty shall be imposed by the prescribed authority in the manner prescribed: