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[Cites 0, Cited by 0] [Section 7A(2)] [Section 7A] [Entire Act]

State of West Bengal - Subsection

Section 7A(2)(b) in The West Bengal Scheduled Castes And Scheduled Tribes (Identification) Act, 1994

(b)if such record is not available with the authority, it shall cause a fresh inquiry to be conducted in the same manner as may be prescribed for issuance of a certificate under section 5, and if findings of the inquiry are satisfactory,