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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of West Bengal - Subsection

Section 5(b) in The West Bengal Scheduled Castes And Scheduled Tribes (Identification) Act, 1994

(b)[ in Kolkata by such officer as the State Government may, by notification, authorise. [[Clause (b) with Explanation I and Explanation II substituted by W.B. Act 35 of 2012, which were earlier as under: