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Simply Filing False Complaint Not Punishable Under SC/ST Act: Kerala High Court - (09 Jul 2018)

Kerala High Court has held that simply filing a false complaint against a member of Scheduled Caste, before any authority, is not punishable under Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989.

Tags : KERALA HIGH COURT   SC/ST ACT  

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