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State of Bihar - Section

Section 8 in Bihar Victim Compensation Scheme, 2014

8. 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 Services Authority, if satisfied, for the reasons to be recorded in writing, may condone the delay in filing the claim.