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Karnataka High Court: SC /ST Prevention Of Atrocities Act Is Prospective In Nature - (08 Mar 2022)

CONSTITUTION

Karnataka High Court has observed that the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act 1989, is prospective in nature and alleged acts committed prior to its enactment cannot be an offence.

Tags : KARNATAKA HIGH COURT   SCHEDULED CASTES AND THE SCHEDULED TRIBES (PREVENTION OF ATROCITIES) ACT 1989   PROSPECTIVE APPLICATION  

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