Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 36] [Entire Act] State of West Bengal - Subsection Section 36(a) in The West Bengal Board of Madrasah Education Act, 1994. (a)the existence of any vacancy in, or defects in the initial or subsequent constitution of, the Board or any Committee constituted under this Act,
