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[Cites 0, Cited by 78] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

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

(a)puts any inedible or obnoxious substance into the mouth of a member of a Scheduled Caste or a Scheduled Tribe or forces such member to drink or eat such inedible or obnoxious substance;