Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3A] [Entire Act] State of Bihar - Subsection Section 3A(4) in Bihar Victim Compensation Scheme, 2014 (4)This fund shall be operated by the Secretary, DLSA on sanction made by Chairman of the concerned DLSA.]
