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[Cites 0, Cited by 121] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(n) in The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989

(n)after the poll, causes hurt or grievous hurt or assault or imposes or threatens to impose social or economic boycott upon a member of a Scheduled Caste or a Scheduled Tribe or prevents from availing benefits of any public service which is due to him;