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[Cites 0, Cited by 20] [Section 15A] [Entire Act]

Union of India - Subsection

Section 15A(1) in The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989

(1)It shall be the duty and responsibility of the State to make arrangements for the protection of victims, their dependents, and witnesses against any kind of intimidation or coercion or inducement or violence or threats of violence.