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

State of Chattisgarh - Subsection

Section 5(1) in Victim Compensation Scheme 2011

(1)Whenever a recommendation is made by court under Section 357 of the Act or an application is made by the Victim or his dependant under sub-section (4) of Section 357-A oij the Act to the District Legal Service Authority, the said Authority shall verify the facts and the claims after due enquiry and consultation with the SP concerned and award adequate compensation in accordance with the provisions of the scheme by completing the enquiry within two months.