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[Cites 0, Cited by 63] [Section 3(2)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2)(vii) in The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989

(vii)being a public servant, commits any offence under this section, shall be punishable with imprisonment for a term which shall not be less than one year but which may extend to the punishment provided for that offence.