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The Criminal Law (Amendment) Act, 2013 No, 13 of 2013 23. Insertion of new sections 357B and 357C. After section 357A of the Code of Criminal Procedure, the following sections shall be inserted, namely:- Compensation to be in addition to fine under Section 32M or Section 3760 of Indian Penal Code. "357B. The compensation payable by the State Government under section 357A shall be in addition to the payment of fine to the victim under section 326A or section 3760 of the Indian Penal Code. Treatment of victims. 357C. All hospitals, public or private, whether run by the Central Government, the State Government, local bodies or any other person, shall immediately, provide the first-aid or medical treatment, free of cost, to the victims of any offence covered under section 326A, 376,376A, 376B, 376C, 3760 or section 376E of the Indian Penal Code, and shall immediately inform the police of such incident".    |
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