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State of Rajasthan - Section

Section 3 in Rajasthan Victim Compensation Scheme, 2011

3. Victim Compensation Fund.

(1)There shall be constituted a fund namely Victim Compensation Fund from which amount of compensation under this scheme shall be paid to the victim or his dependants.
(2)The State Government shall allot a separate budget for this scheme every year.
(3)The fund shall be operated by the Secretary, State Legal Services Authority.