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Ker. HC: State Must Formulate Victim Compensation Scheme for Victims of Sexual Offences under POCSO - (03 Aug 2023)

CRIMINAL

Kerala High Court has observed that State must formulate a victim compensation scheme specifically for POCSO victims or to make necessary amendments in the existing Kerala Victim Compensation Scheme, 2017 incorporating a separate Schedule applicable to sexual offence victims under POCSO Act.

Tags : KERALA HIGH COURT   VICTIM COMPENSATION SCHEME   POCSO  

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