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Bombay HC Seeks Response on Plea Challenging Goa Victim Compensation Scheme, 2012 - (07 Jul 2021)

CIVIL

Bombay High Court has sought response of the Central Government and Goan administration on a plea challenging the amendment made in Goa Victim Compensation Scheme, 2012, divesting the jurisdiction of State and District Legal Service Authorities in deciding and awarding compensation to victims.

Tags : BOMBAY HIGH COURT   GOA VICTIM COMPENSATION SCHEME   2012  

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