Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989

अनुसूचित जाति और अनुसूचित जनजाति (अत्यातचार निवारण) अधिनियम,1989

An Act to prevent the commission of offences of atrocities against the members of the Scheduled Castes and the Scheduled Tribes, to provide for Special Courts and the Exclusive Special Courts for the trial of such offences and for the relief and rehabilitation of the victims of such offences and for matters connected therewith or incidental thereto.

Act number

Act 33 of 1989

Year

1989

Enacted on

11-09-1989

In force from

30-01-1990

Jurisdiction

Central Act (India)

Subjects

Tribal And Minority Affairs, Criminal Law, Social Welfare

Read the full text of Scheduled Castes and the Scheduled Tribes (Prevention of Atrocities) Act, 1989 section by section on LawLens.

Official source: India Code