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] [Entire Act]

State of Bihar - Section

Section 8 in Bihar Victim Compensation Scheme, 2011

8. Appeal.

- Any victim aggrieved of the denial of compensation by the District Legal Service Authority may file an appeal before the State legal Service Authority within a period of ninety days computed from the date of order of denial:Provided that the State Legal Service Authority, if satisfied, for the reasons to be recorded in writing, may condone the delay in filing the appeal.