Section 8A(3)(a) in The West Bengal Scheduled Castes And Scheduled Tribes (Identification) Act, 1994
(a)to verify the social status of a person in whose favour [a certificate is issued under section 5 including a case where a caste certificate has been cancelled, impounded or revoked by the issuing authority under section 9] [Substituted 'in whose favour a certificate is issued under section 5' by West Bengal Act No. 35 of 2017, dated 15.9.2017.];