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[Cites 0, Cited by 5] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(3) in The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989

(3)The Special Court may revoke or modify the order made under sub-section (1), for the reasons to be recorded in writing, on the representation made by the person against whom such order has been made or by any other person on his behalf within thirty days from the date of the order.