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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 34(8) in Jammu and Kashmir Protection of Children from Sexual Violence Act, 2018

(8)In appropriate cases, the Special Court may, in addition to the punishment, direct payment of such compensation as may be prescribed to the child for any physical or mental trauma caused to him or for immediate rehabilitation of such child.