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[Cites 0, Cited by 38] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

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

(h)makes a member of a Scheduled Caste or a Scheduled Tribe to do "begar" or other forms of forced or bonded labour other than any compulsory service for public purposes imposed by the Government;