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[Cites 0, Cited by 25] [Section 357A] [Entire Act]

Union of India - Subsection

Section 357A(3) in The Code of Criminal Procedure, 1973

(3)If the trial Court, at the conclusion of the trial, is satisfied, that the compensation awarded under Section 357 is not adequate for such rehabilitation, or where the cases end in acquittal or discharge and the victim has to be rehabilitated, it may make recommendation for compensation.