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[Cites 0, Cited by 83] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(q) in The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989

(q)gives any false or frivolous information to any public servant and thereby causes such public servant to use his lawful power to the injury or annoyance of a member of a Scheduled Caste or a Scheduled Tribe;