Section 7A(4) in The West Bengal Scheduled Castes And Scheduled Tribes (Identification) Act, 1994
(4)If the certificate issuing authority is not satisfied with the evidence produced by the person requiring the certificate under this section, he may refuse, in writing, to issue such certificate after giving such person a reasonable opportunity of being heard.] [Section 7A inserted by W.B. Act 24 of 2008.]
