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

[Cites 0, Cited by 7754] [Section 3(1)] [Section 3] [Entire Act]

(r)intentionally insults or intimidates with intent to humiliate a member of a Scheduled Caste or a Scheduled Tribe in any place within public view;

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