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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Chattisgarh - Subsection

Section 6(1) in Victim Compensation Scheme 2011

(1)The State Legal Service Authority, if deemed fit, shall institute a proceeding before the competent court of law in consultation with the office of the district prosecution officer for recovery of the compensation granted to the victim or his dependants from the person/persons responsible for causing loss or injury as result of the crime committed by him/them.