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[Cites 0, Cited by 6] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(3) in The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989

(3)The cognizance in respect of any dereliction of duty referred to in sub-section (2) by a public servant shall be taken by the Special Court or the Exclusive Special Court and shall give direction for penal proceedings against such public servant.