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[Cites 0, Cited by 1732] [Section 15A] [Entire Act]

Union of India - Subsection

Section 15A(3) in The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989

(3)A victim or his dependent shall have the right to reasonable, accurate, and timely notice of any Court proceeding including any bail proceeding and the Special Public Prosecutor or the State Government shall inform the victim about any proceedings under this Act.