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

State of Chattisgarh - Subsection

Section 5(4) in Victim Compensation Scheme 2011

(4)Compensation received by the victim in relation to the crime in question from other sources namely Insurance, ex-gratia, payment received under any other Act or Scheme of Central/State Government shall be considered as part of compensation amount under this scheme and shall be adjusted against the compensation amount awarded under this Scheme.