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Union of India - Section

Section 18 in The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989

18. Section 438 of the Code not to apply to persons committing an offence under the Act.—

Nothing in section 438 of the Code shall apply in relation to any case involving the arrest of any person on an accusation of having committed an offence under this Act.