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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of West Bengal - Subsection

Section 8(1)(b) in The West Bengal Scheduled Castes And Scheduled Tribes (Identification) Act, 1994

(b)to the Commissioner, Presidency Division, where the certificate is refused by [an officer authorised] [Words substituted for the word 'the District Magistrate, South 24-Parganas, or the Additional District magistrate, South 24-Parganas, authorised by the District Magistrate, South 24-Parganas,' by W.B. Act 35 of 2012.] under clause (b) of section 5, as the case may be: