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[Cites 0, Cited by 12] [Section 357A] [Entire Act]

Union of India - Subsection

Section 357A(4) in The Code of Criminal Procedure, 1973

(4)Where the offender is not traced or identified, but the victim is identified, and where no trial takes place, the victim or his dependents may make an application to the State or the District Legal Services Authority for award of compensation.