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[Cites 0, Cited by 1] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(4) in Kerala (Scheduled Castes and Scheduled Tribes) Regulation of Issue of Community Certificates Act, 1996

(4)[ An order passed by the Scrutiny Committee shall be final and conclusive. No suit or appeal shall lie against the order passed by the Scrutiny Committee.] [Inserted by Kerala Act No. 32 of 2008]