Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Chattisgarh - Section Section 8 in Victim Compensation Scheme 2011 8. Limitation. - No application of the victim or his dependants under sub-section (4) of section 357-A of the Act shall be entertained after a period of one year from the date of suffering loss/injury.
