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[Cites 0, Cited by 8249] [Section 3(2)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2)(v) in The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989

(v)commits any offence under the Indian Penal Code (45 of 1860) punishable with imprisonment for a term of ten years or more against a person or property knowing that such person is a member of a Scheduled Caste or a Scheduled Tribe or such property belongs to such member, shall be punishable with imprisonment for life and with fine;