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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Bihar - Subsection

Section 5(5) in Bihar Victim Compensation Scheme, 2014

(5)The District Legal Services Authority, to alleviate the suffering of the victim, may order for immediate first aid facility or medical benefits to be made available free of cost on the certificate of the police officer not below the rank of the officer-incharge of the police station or Magistrate of the area concerned, or any other relief, as it may deem fit.