Section 4 in Compensation Scheme for Women Victims/Survivors of Sexual Assault/other Crimes, 2019
4. Eligibility For Compensation.
- A women victim or her dependent (S) as the case may be, shall be eligible for grant of compensation from multiple schemes applicable to her. However, the compensation received by her in the other schemes with regard to Section 357-B Cr.P.C., shall be taken into account while deciding the quantum in the such subsequent application.
