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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Bihar - Subsection

Section 3(4) in Bihar Victim Compensation Scheme, 2014

(4)To alleviate the suffering of the victim, The District Legal Services Authority, may order for immediate first aid facility to be made available free of cost on the certificate of the Police Officer not below the rank of Officer Incharge of the Police Station or Magistrate of the area concerned, or any other relief, as it may deem fit.