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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Odisha - Subsection

Section 8(2) in The Orissa Caste Certificate (for Scheduled Castes and Scheduled Tribes) Rules, 1980

(2)If after issue of caste certificate in any particular case, subsequent verification reveals that the candidate's claim was false, the competent authority who issued the certificate shall have the right to cancel the same and pass orders for revocation of the benefits that might have acquired by-the person concerned.