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State of West Bengal - Section

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

3. Identification of members of Scheduled Castes.

- Any person belonging to any of the castes, races or tribes or parts of or groups within castes, races or tribes, specified in Part XIII of the Schedule to the Constitution (Scheduled Castes) Order, and resident in the locality specified in relation to him in that Part of such Schedule, may be identified, by a certificate, to be a member of the Scheduled Castes.