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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Bihar - Subsection

Section 3A(3) in Bihar Victim Compensation Scheme, 2014

(3)Maximum amount which may be kept in this account at a time shall be Rs.-2,50,000/- (Two Lakh Fifty Thousand) and the excess amount shall immediately be transferred to the account of State Victim Compensation Fund.