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Bom HC: SC/ST Act Applicable Even if Victim not Recognized as SC/ST in Place of Offence - (04 Sep 2023)

CRIMINAL

Bombay High Court has held that a person belonging to Scheduled Caste or Scheduled Tribe is entitled to protection under SC/ST Act in any other part of the country, where the offence is committed, though he is not recognized as Scheduled Caste or Scheduled Tribe in that part.

Tags : BOMBAY HIGH COURT   SCHEDULED CASTE   SCHEDULED TRIBE   PROTECTION  

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