Section 10 in Compensation Scheme for Women Victims/Survivors of Sexual Assault/other Crimes, 2019
10. The Order To Be Placed On Record.
- copy of the order of interim or final compensation passed under this Scheme shall be placed on record of the trial Court so as to enable the trial Court to pass an appropriate order of compensation under Section 357 of the Code. A true copy of the order shall be provided to the IO in case the matter is pending investigation and also to the victim/dependent as the case may be.
