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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Maharashtra - Subsection

Section 12(3) in Maharashtra Protection of People from Social Boycott (Prevention, Prohibition and Redressal) Act, 2016

(3)The Magistrate may also direct the police and other concerned authorities to provide the victim and his family, any kind of assistance or help that he thinks necessary till the conclusion of trial.