Section 12(4B) in The Schedule Castes And the Scheduled Tribes (Prevention Of Atrocities) Rules, 1995
(4B)The Special Court or the Exclusive Special Court may also order socio-economic rehabilitation during investigation, inquiry and trial, as provided in clause (c) of sub-section 6 of section 15A of the Act.] [Substituted by Notification No. G.S.R. 424(E), dated 14.4.2016 (w.e.f. 31.3.1995).]
