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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of West Bengal - Subsection

Section 25(3) in The West Bengal Board Of Secondary Education Act, 1963.

(3)Any rule made under this section may provide that any person committing a breach thereof shall, on conviction be punishable with fine which may extend to one hundred rupees, and where the breach is a continuing one, with further fine which may extend to twenty-five rupees, for every day, after the first, during which the breach continues.