Section 2 in Rajasthan Victim Compensation Scheme, 2011
2. Definitions.
(1)In this scheme, unless the context otherwise requires, -(a)"Cede" means the Code of ,Criminal Procedure, 1973 (Central Act No. 2 of 1974);(b)"Schedule" means Schedule appended to this scheme;(c)"State" means the State of Rajasthan; and(d)[ "Victim" means a person who has suffered any loss or injury as a result of crime and requires rehabilitation and includes his or her guardian or legal heir or dependent.] [Substituted by Notification No. F. 17(154) Home-10/2010, dated 8.4.2015 (w.e.f 5.1.2012).](2)Words and expressions used herein and pot defined but defined in the Indian Penal Code 1860 (Central Act No.45 of 1860) or the General Clauses Act, 1955 (Central. Act No. VIII of 1955 Act) have the same meanings respectively as assigned to them in the Code and the General Clauses Act 1955.
