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[Cites 0, Cited by 1] [Section 20] [Entire Act]

State of West Bengal - Subsection

Section 20(2) in The West Bengal Primary Education Act, 1973

(2)The President may, in any emergency, exercise any of the powers of the Board, provided, however, that he shall not act contrary to any decision of the Board, and shall within one month, report to the Board the action taken by him together with reasons therefor.