Section 2(xviii) in The West Bengal Primary Education Act, 1973
(xviii)[ "primary school" means a school, or a department of a school, set up under this Act for imparting such primary education as the State Government may prescribe, and includes a primary school, or a junior basic school, recognized under this Act and in existence on the date of coming into force of the West Bengal Primary Education (Amendment) Act, 1996;] [[Clause (xviii) substituted by W.B. Act 4 of 1996, which was earlier as under :-
