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[Cites 0, Cited by 26] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

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

(zc)imposes or threatens a social or economic boycott of any person or a family or a group belonging to a Scheduled Caste or a Scheduled Tribe, shall be punishable with imprisonment for a term which shall not be less than six months but which may extend to five years and with fine.