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Allahabad HC Upholds Constitutional Validity of Appeal Provision under SC/ST Amendment Act - (11 Oct 2018)

Allahabad High Court has upheld the constitutional validity of Section 14A (2) of the SC/ST (Prevention of Atrocities) Amendment Act, 2015, which makes provision for an appeal from an order granting or refusing bail, even though such order is an interlocutory order.

Tags : ALLAHABAD HIGH COURT   SC/ST ACT  

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