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Scheduled Castes and The Scheduled Tribes (Prevention of Atrocities) Act, 1989 4. Punishment for neglect of duties Whoever, being a public servant but not being a member of a Scheduled Caste or a Scheduled Tribe, willfully neglects his duties required to be performed by him under this Act, shall be punishable with imprisonment for a term shall not be than six months but which may extend to one year.    |
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