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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Bihar - Subsection

Section 8(2) in Compensation Scheme for Women Victims/Survivors of Sexual Assault/other Crimes, 2019

(2)Expenditure incurred or likely to be incurred on the medical treatment for physical and/or mental health including counselling of the victim, funeral, travelling during investigation /Inquiry/trial(other than diet money);