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[Cites 0, Cited by 9] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(1) in The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989

(1)Every person against whom an order has been made under section 10 shall, if so required by the Special Court, allow his measurements and photographs to be taken by a police officer.