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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(1)(p) in Compensation Scheme for Women Victims/Survivors of Sexual Assault/other Crimes, 2019

(p)'Women Victim/survivor of other crime' means a women who has suffered physical or mental injury as a result of any offence mentioned in the attached Schedule including Section 304 B, Section 326A Section 498A IPC (in case of physical injury of the nature specified in the schedule) including the attempts and abetment.