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[Cites 0, Cited by 3] [Section 15A(11)] [Section 15A] [Entire Act]

Union of India - Subsection

Section 15A(11)(b) in The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989

(b)to provide immediate relief in cash or in kind to atrocity victims or their dependents;