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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(2)(v) in The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989

(v)the setting up of committees at such appropriate levels as the State Government may think fit to assist that Government in formulation or implementation of such measures;