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[Cites 0, Cited by 155] [Section 3(2)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2)(iv) in The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989

(iv)commits mischief by fire or any explosive substance intending to cause or knowing it to be likely that he will thereby cause destruction of any building which is ordinarily used as a place of worship or as a place for human dwelling or as a place for custody of the property by a member of a Scheduled Caste or a Scheduled Tribe, shall be punishable with imprisonment for life and with fine;