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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Gujarat - Subsection

Section 52(3) in The Gujarat Police Act, 1951

(3)The compensation payable to any person under section 51 in respect of death or grievous hurt shall not in any way be capable of being assigned or charged or be liable to attachment or to pass to any person other than the person entitled to it by operation of law, nor shall any claim be set off against the same.