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[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 5(1)(a) in The Jammu and Kashmir Probation of Offenders Act, 1966

(a)such compensation as the Court thinks reasonable for loss or injury caused to any person by the commission of the offence; and