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[Cites 0, Cited by 3] [Section 4(2)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2)(e) in The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989

(e)to conduct the investigation and file charge sheet in the Special Court or the Exclusive Special Court within a period of sixty days, and to explain the delay if any, in writing;