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[Cites 0, Cited by 9] [Section 9] [Entire Act]

State of West Bengal - Subsection

Section 9(2) in The West Bengal School Service Commission Act, 1997

(2)Any appointment of a Teacher made on or after the commencement of this Act in contravention of the provisions of this Act shall be invalid and shall have no effect and the Teacher so appointed shall not be a Teacher within the meaning of clause (p) of section 2.