Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3A] [Entire Act] State of Bihar - Subsection Section 3A(1) in Bihar Victim Compensation Scheme, 2014 (1)A fund shall be constituted in all districts in which costs imposed by courts of that district and directed to be deposited in The Victim Compensation Fund shall be credited.
