Section 26 in Jammu and Kashmir Criminal Laws (Amendment) Act, 2013
26. Insertion of sections 545B and 545C, Act XXIII of 1989.
- After section 545A of the Code of Criminal Procedure, Samvat 1989, the following sections shall be inserted, namely: -"545B. Compensation to be in addition to fine under section 326A or section 376D of the Ranbir Penal Code. -Compensation payable by the State Government under section 545 B shall be in addition to the payment of fine to the victim under section 326A or section 376D of the Ranbir Penal Code.
