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

State of West Bengal - Subsection

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

(a)to the District Magistrate, or the Additional District Magistrate authorised by the District Magistrate in this behalf, where the certificate is refused by the Sub-Divisional Officer, and