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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Bihar - Subsection

Section 4(a) in Bihar Victim Compensation Scheme, 2014

(a)a recommendation is made by the Court under sub sections(2) and (3) of section 357-A of the Act or the offender is not traced or identified, and where no trial takes place, such victim may also apply for grant of compensation under subsection( 4) of section 357-A of the Act;