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[Cites 0, Cited by 22] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(c) in The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989

(c)the accused was having personal knowledge of the victim or his family, the Court shall presume that the accused was aware of the caste or tribal identity of the victim, unless the contrary is proved.