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[Cites 0, Cited by 0] [Section 396] [Entire Act]

Union of India - Subsection

Section 396(5) in Bharatiya Nagarik Suraksha Sanhita, 2023

(5)On receipt of such recommendations or on the application under sub-section (4), the State or the District Legal Services Authority shall, after due enquiry award adequate compensation by completing the enquiry within two months.