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[Cites 0, Cited by 16] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(a) in The Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989

(a)the accused rendered any financial assistance in relation to the offences committed by a person accused of, or reasonably suspected of, committing, an offence under this Chapter, the Special Court shall presume, unless the contrary is proved, that such person had abetted the offence;