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[Cites 0, Cited by 0] [Section 396] [Entire Act]

Union of India - Subsection

Section 396(3) in Bharatiya Nagarik Suraksha Sanhita, 2023

(3)If the trial Court, at the conclusion of the trial, is satisfied, that the compensation awarded under section 395 is not adequate for such rehabilitation, or where the cases end in acquittal or discharge and the victim has to be rehabilitated, it may make recommendation for compensation.