Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Jammu-Kashmir - Section

Section 545B in The Code of Criminal Procedure, 1989 (1933 A. D.)

545B. [ Compensation to be in addition to fine under section 326A or section 376D of the Ranbir Penal Code. [Substituted by Jammu and Kashmir Act No. 35 of 2018, dated 7.12.2018.]

- Compensation payable by the Government under section 545A shall be in addition to payment of fine to the victimunder section 326A, section 376A, 376D, section 376DA or section 376 DB.]