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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of West Bengal - Subsection

Section 26(2) in The West Bengal Joint Entrance Examinations Board Act, 2014

(2)So as to ensure continuity in the functions of the Board, every action taken by the existing Joint Entrance Examinations Board shall, unless repugnant to any of the provisions of this Act, be treated as valid and shall be deemed to have been taken under the provisions of this Act. as if this Act was in force.