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SC/ST Act Not Abused in Every Case, Says Bombay High Court - (31 Mar 2018)

Bombay High Court has held while hearing a criminal appeal that it cannot proceed on the footing that the Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 is abused in every case.

Tags : BOMBAY HIGH COURT   SC/ST ACT  

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