Section 7(2)(ii) in The Protection Of Civil Rights Act, 1955

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Union of India - Subsection

Section 7(2)(ii) in The Protection Of Civil Rights Act, 1955

(ii)takes any part in the ex-communication of such person, on the ground that such person has refused to practice untouchability or that such person has done any act in furtherance of the objects of this Act, that such person has done any act in furtherance of the objects of this Act,

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Union of India - Subsection

Section 7(2)(ii) in The Protection Of Civil Rights Act, 1955