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[Cites 0, Cited by 116] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

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

(b)dumps excreta, sewage, carcasses or any other obnoxious substance in premises, or at the entrance of the premises, occupied by a member of a Scheduled Caste or a Scheduled Tribe;