Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 7 in Bihar Victim Compensation Scheme, 2011

7. Limitation.

- No claim made by the victim or his dependents under sub-section (4) of section 357-A of the Act shall be entertained after a period of six months of the crime:Provided that the District Legal Service Authority, if satisfied, for the reasons to be recorded in writing, may condone the delay in filing the claim.