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[Cites 0, Cited by 2] [Section 15A(11)] [Section 15A] [Entire Act]

Union of India - Subsection

Section 15A(11)(i) in The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989

(i)to provide the information to atrocity victims or their dependents or associated organisations or individuals, on the status of investigation and charge sheet and to provide copy of the charge sheet at free of cost;