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

[Cites 0, Cited by 67] [Section 3(1)] [Section 3] [Entire Act]

(p)institutes false, malicious or vexatious suit or criminal or other legal proceedings against a member of a Scheduled Caste or a Scheduled Tribe;

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