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[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

State of Telangana - Subsection

Section 3(2)(a) in Telangana Victim Compensation Scheme, 2015

(a)the separate budget allotment made by the Government every year, for the purpose of the Scheme duly inking into account the expenses incurred during the previous year or the probable expenditure requested by the State Legal Services Authority;