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Calcutta HC: SLSA Cannot Adopt ‘Big Brother’ Approach Over Adult Victims’ Compensation - (12 Aug 2026)

CIVIL

Calcutta High Court held that adult victims receiving compensation under the West Bengal Victim Compensation Scheme can decide how to use the amount, and SLSA cannot impose arbitrary restrictions. It upheld the order setting aside the 75% deposit requirement for 10 years.

Tags : ADULT VICTIM; WEST BENGAL VICTIM COMPENSATION SCHEME; BIG BROTHER  

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