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[Cites 0, Cited by 9] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

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

(o)commits any offence under this Act against a member of a Scheduled Caste or a Scheduled Tribe for having voted or not having voted for a particular candidate or for having voted in a manner provided by law;