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

Union of India - Subsection

Section 15A(2) in The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989

(2)A victim shall be treated with fairness, respect and dignity and with due regard to any special need that arises because of the victim‘s age or gender or educational disadvantage or poverty.