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[Cites 0, Cited by 3] [Section 8A(3)] [Section 8A] [Entire Act]

State of West Bengal - Subsection

Section 8A(3)(c) in The West Bengal Scheduled Castes And Scheduled Tribes (Identification) Act, 1994

(c)[ on its own or on receipt of information, to make an inquiry in connection with the contravention of any provision of this Act including any act of contravention by the issuing authority in respect of issuing, rejecting or cancelling caste certificate;] [Substituted 'in whose favour a certificate is issued under section 5' by West Bengal Act No. 35 of 2017, dated 15.9.2017.]