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Delhi HC Seeks Measures to Address Default in Sharing Data with DSLSA Apropos FIRs - (20 Dec 2021)

Delhi High Court has sought to streamline the process of supplying FIRs pertaining to commission of sexual offences to the Delhi State Legal Services Authority (DSLSA) for the purposes of granting interim compensation to the victims.

Tags : DELHI HIGH COURT   SHARING DATA WITH DSLSA APROPOS FIRS  

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