Section 7 in Rajasthan Victim Compensation Scheme, 2011
7. Limitation.
- No claim made by the victim or his dependents under sub-section (4) of section 357-A of the Code shall be entertained after a period of one year from the date of commission of the crime:Provided that the District Legal Service Authority or the State Legal Service Authority, as the case may be if satisfied, for the reasons to be recorded in writing, may condone the delay in filing the claim.
