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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(2)(ii) in The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989

(ii)the provision for travelling and maintenance expenses to witnesses, including the victims of atrocities, during investigation and trial of offences under this Act;