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

[Cites 0, Cited by 126] [Section 3(1)] [Section 3] [Entire Act]

(i)compels a member of a Scheduled Caste or a Scheduled Tribe to dispose or carry human or animal carcasses, or to dig graves;

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