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[Cites 0, Cited by 25] [Section 2] [Entire Act]

Union of India - Subsection

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

(2)Any reference in this Act to any enactment or any provision thereof shall, in relation to an area in which such enactment or such provision is not in force, be construed as a reference to the corresponding law, if any, in force in that area.