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State of Gujarat - Section

Section 3 in Gujarat Victim Compensation Scheme, 2013

3. Victim Compensation Fund.

(1)There shall be constituted a fund namely Victim Compensation Fund from which amount of compensation under this scheme shall be paid to the victim or his/her dependents.
(2)The State Government shall allot a separate budget for this scheme every year.
(3)The fund shall be placed at the disposal of the Secretary, Legal Department.