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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of West Bengal - Subsection

Section 81(1) in The West Bengal Primary Education Act, 1973

(1)The State Government may, after such enquiry as it may consider necessary, sanction with or without modification the scheme submitted under section 79 and the scheme so sanctioned shall be published by notification and shall come into force from such date as may be specified by the State Government in the notification.