Section 13 in Compensation Scheme for Women Victims/Survivors of Sexual Assault/other Crimes, 2019
13. Recovery of Compensation Awarded To The Victim Or Her Dependent(S).
- Subject to the provisions of sub-section (3) of Section 357A of the Code, the State Legal Services Authority, in proper cases, may institute proceedings before the competent court of law for recovery of the compensation granted to the victim or her dependent(s) from person(s) responsible for causing loss or injury as a result of the crime committed by him/ her. The amount, so recovered shall be deposited in Women Victim Compensation Fund.
