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[Cites 0, Cited by 0] [Section 5A] [Entire Act]

State of Rajasthan - Subsection

Section 5A(1) in Rajasthan Victim Compensation Scheme, 2011

(1)Notwithstanding anything contained in clause 5, in case of acid attack a sum of Rupees three lac shall be paid to such victim or his or her dependent or his or her guardian within fifteen days of occurrence of such incident or the information received from officer in charge of police station.