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Ker. HC: KeLSA can Grant Victim Compensation without Court Order Except under POCSO - (17 Aug 2023)

CRIMINAL

Kerala High Court has held that Kerala State Legal Services Authority (KeLSA) can grant victim compensation suo moto, without a court recommendation, however the same can’t be granted to POCSO victims who are minor, which shall still require Special Court recommendation to seek compensation.

Tags : KERALA HIGH COURT   KERALA STATE LEGAL SERVICES AUTHORITY   VICTIM COMPENSATION  

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