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[Cites 0, Cited by 28] [Section 357A] [Entire Act]

Union of India - Subsection

Section 357A(2) in The Code of Criminal Procedure, 1973

(2)Whenever a recommendation is mae by the Court for compensation, the District Legal Service Authority or the State Legal Service Authority, as the case may be, shall decide the quantum of compensation to be awarded under the scheme referred to in sub-Section(1).