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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(4) in Rajasthan Victim Compensation Scheme, 2011

(4)The quantum of compensation decided by the District Legal Service Authority, or the State Legal Service Authority, as the case may be, shall be disbursed to the victim or his dependents, as the case may be from the Victim Compensation Fund.