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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Gujarat - Subsection

Section 2(b) in Gujarat Scheduled Castes, Scheduled Tribes and Other Backward Classes (Regulation of Issuance and Verification of Caste Certificates) Act, 2018

(b)"Competent Authority" means an officer or authority authorized by the Government, by notification in the Official Gazette, to issue a Caste Certificate, for such area and for such purpose as may be specified in the said notification;