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[Cites 0, Cited by 1] [Section 15A(8)] [Section 15A] [Entire Act]

Union of India - Subsection

Section 15A(8)(c) in The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989

(c)take immediate action in respect of any complaint relating to harassment of a victim, informant or witness and on the same day, if necessary, pass appropriate orders for protection: