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

State of Uttar Pradesh - Subsection

Section 5(2) in U.P. Payment of Remuneration to Prisoners and Compensation to Victims Rules, 2005

(2)If there is no deserving victim of the offence committed by the prisoner or victim is not willing to receive the amount referred to in sub-rule (1), it shall be returned to the convicted criminal prisoner.