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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of West Bengal - Subsection

Section 14(5) in The West Bengal Board Of Secondary Education Act, 1963.

(5)Any amount directed to be paid by an order under sub-section(3) or sub-section (4) may be recovered by any Magistrate to whom the officer or authority making the order makes application in this behalf as if it were a fine imposed by such Magistrate.