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

[Cites 0, Cited by 10] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

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

(C)with the person‘s consent, where such consent has been obtained by putting the person, or any other person in whom the person is interested in fear of death or of hurt; or

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Union of India - Subsection

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