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[Cites 0, Cited by 1] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2) in The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989

(2)The Special Court shall, along with the order under sub-section (1), communicate to the person directed under that sub-section the grounds on which such order has been made.