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

Union of India - Subsection

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

(l)to provide information to atrocity victims or their dependents or associated organisations or individuals, in advance about the dates and place of investigation and trial;