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] [Section 5] [Entire Act]

State of Uttar Pradesh - Subsection

Section 5(4) in U.P. Payment of Remuneration to Prisoners and Compensation to Victims Rules, 2005

(4)The amount shall be paid to the victims subject to the satisfaction of the Committee by Money Order and expenses of the Money Order shall be beared by the convicted criminal prisoner.