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

State of Uttar Pradesh - Subsection

Section 10(1)(e) in The High Court Legal Services Committee Regulations, 1997

(e)to a person accused of an offence committed under the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.