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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Kerala - Subsection

Section 16(3) in Kerala (Scheduled Castes and Scheduled Tribes) Regulation of Issue of Community Certificates Act, 1996

(3)Any degree, diploma or any other educational qualification acquired by such person after securing admission in any educational institution on the basis of a false community certificate shall also stand cancelled on cancellation of the community certificate obtained by him.