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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(1)(o) in Compensation Scheme for Women Victims/Survivors of Sexual Assault/other Crimes, 2019

(o)"Sexual Assault Victims" means female who has suffered mental or physical injury or both as a result of sexual offence including Sections 376 (A) to (E), Section 354 (A) to (D), Section 509 IPC.