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Calcutta to State: Disburse Funds for Victim Compensation in 6 Weeks - (23 Jun 2022)

CRIMINAL

Calcutta High Court while directing the State government to ensure disbursal of adequate funds within 6 weeks has reprimanded State Legal Services Authority for not having enough funds to provide compensation to victims as per the West Bengal Victim Compensation Scheme, 2017.

Tags : CALCUTTA HIGH COURT   VICTIM COMPENSATION   STATE LEGAL SERVICES AUTHORITY  

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