Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Bihar - Section Section 7 in Compensation Scheme for Women Victims/Survivors of Sexual Assault/other Crimes, 2019 7. Reliefs That May Be Awarded By The State or District Legal Services Authority. - The SLSA or DLSA may award compensation to the victim or her dependents to the extent as specified in the scheduled attached hereto.
