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[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

State of West Bengal - Subsection

Section 20(2)(c) in The Rabindra Mukta Vidyalaya Act, 2001

(c)such other matter relating to the examinations as aforesaid as may be referred to it by the [Council] [Word 'Vidyalaya' first substituted for the words 'Governing Body' by W.B. Act 7 of 2002, then the word within third brackets' substituted for the word 'Vidyalaya' by W.B. Act 13 of 2006.] for advice.