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State of Telangana - Section

Section 12 in Telangana Victim Compensation Scheme, 2015

12. Limitation.

- No claim made by the victim or bis dependents under sub-section (4) of section 357-A of the Act shall he entertained after a period of twelve months of the crime:Provided that the District Legal Services Authority is satisfied, for the reasons to be recorded in writing, may condone the delay in filing the claim.