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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, 2011

(4)The State Govt. may allocate such amount, as it think proper, out of victim compensation fund, to constitute a fund at Police Station level for providing quick and immediate Medical Assistance to the victim of road accident and other cases of grievous hurt. Such fund shall be operated by concerned Officer-in-charge.