Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Maharashtra - Section

Section 17 in Maharashtra Protection of People from Social Boycott (Prevention, Prohibition and Redressal) Act, 2016

17. Compensation to victim.

- When a sentence of fine is imposed, the Court may, when passing judgement, order the whole or any part of the fine recovered to be given to the victim and his family, as the compensation.