Victims of Crime Laws[childs_pages]
- Victim Compensation Scheme of States & UTs in India
- Bihar Victims Compensation Scheme, 2011
- Arunachal Pradesh Victim Compensation Scheme, 2011
- Karnataka Victim Compensation Scheme, 2011
- Manipur Victim Compensation Scheme, 2011
- Mizoram Victims of Compensation Scheme, 2011
- Rajasthan Victim Compensation Scheme, 2011
- Sikkim Compensation to Victims or his Dependents Scheme, 2011
- Punjab Victim Compensation Scheme, 2011
- Odisha Victim Compensation Scheme, 2012
- Assam Victim Compensation Scheme, 2012
- Chandigarh Victim Assistance Scheme, 2012
- Dadar and Nagar Haveli Victim Assistance Scheme, 2012
- Daman and Diu Victim Assistance Scheme, 2012
- Goa Victim Compensation Scheme, 2012
- Himachal Pradesh (Victim of Crime) Compensation Scheme, 2012
- Jharkhand Victim Compensation Scheme, 2012
- Lakshadweep Victim Assistance Scheme, 2012
- Nagaland Victim Compensation Scheme, 2012
- Puducherry Victim Assistance Scheme, 2012
- Tripura Victim Compensation Scheme, 2012
- West Bengal Victim Compensation Scheme, 2012
- Gujarat Victim Compensation Scheme, 2013
- Haryana Victim Compensation Scheme, 2013
- Jammu and Kashmir Victim Compensation Scheme, 2013
- Uttrakhand Victim from Crime Assistance Scheme, 2013
- Tamil Nadu Victim Compensation Scheme, 2013
- Kerala Victim Compensation Scheme, 2014
- Uttar Pradesh Victim Compensation Scheme, 2014
- Meghalaya Victim Compensation Scheme, 2014
- Delhi Victims Compensation Scheme, 2015
- Delhi Witness Protection Scheme, 2015
- MP Victim Compensation Scheme, 2015
- NALSA’s Compensation Scheme for Women Victims/Survivors of Sexual Assault/other Crimes, 2018
- Delhi Victims Compensation Scheme, 2018
- Himachal Pradesh (Victim of Crime) Compensation Scheme, 2019