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[Cites 0, Cited by 0] [Section 11A] [Entire Act]

State of West Bengal - Subsection

Section 11A(2) in The West Bengal Scheduled Castes And Scheduled Tribes (Identification) Act, 1994

(2)The Committee shall dispose of the application referred to in sub-section (1) in such manner as may be prescribed.] [Section 11A inserted by W.B. Act 4 of 2007]