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[Cites 0, Cited by 0] [Section 42(1)] [Section 42] [Entire Act]

State of West Bengal - Subsection

Section 42(1)(c) in The West Bengal Board of Madrasah Education Act, 1994.

(c)the representatives of the Board on every body, statutory or otherwise, shall vacate their respective offices as such representatives, and the Administrator may nominate such person or persons to represent the Board or that body as he may think fit.