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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of West Bengal - Subsection

Section 39(2)(a) in The West Bengal Board of Madrasah Education Act, 1994.

(a)all property and assets under the control of the former Board and all rights, liabilities and obligations acquired or incurred by the former Board before the commencement of this Act shall vest in the Board in accordance with such order as the State Government may make in this behalf;