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

State of Gujarat - Subsection

Section 5(4) in Gujarat Victim Compensation Scheme, 2013

(4)The quantum of compensation decided by the District Legal Service Authority or the State Legal Service Authority, as the case may be, shall be disbursed to the victim or his/her dependents, as the case may be, from the Victim Compensation Fund.