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[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of West Bengal - Subsection

Section 39(2)(d) in The West Bengal Board of Madrasah Education Act, 1994.

(d)all recognised Madrasahs shall be deemed to have been recognised under this Act until the expiration of the period of recognition, subject, however, to the power of the Board, to withdraw recognition in accordance to the provisions of this Act; and