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[Cites 0, Cited by 13] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(4) in The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989

(4)The Central Government shall, every year, place on the table of each House of Parliament a report on the measures taken by itself and by the State Governments in pursuance of the provisions of this section.