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(2) in Bihar Victim Compensation Scheme, 2014 (2)All expenses made in providing immediate first aid facility to victims in accordance with section 357 A (6) shall be made out of this fund.
