Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 260] [Entire Act]

Union of India - Subsection

Section 260(8) in Bharatiya Nagarik Suraksha Sanhita, 2023

(8)When an order for payment of compensation to an accused person is made, the compensation shall not be paid to him before the period allowed for the presentation of the appeal has elapsed, or, if an appeal is presented, before the appeal has been decided.[Similar to Section 237 from Old CrPC-Also Refer]