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

Union of India - Subsection

Section 15(1)(a) in The Schedule Castes And the Scheduled Tribes (Prevention Of Atrocities) Rules, 1995

(a)scheme to provide immediate relief in cash or in kind or both;
(aa)[ an appropriate scheme for the rights and entitlements of victims and witnesses in accessing justice, as specified in sub-section (11) of section 15 A of Chapter IV A of the Act;] [Inserted by Notification No. G.S.R. 424(E), dated 14.4.2016 (w.e.f. 31.3.1995).]