Section 2(b) in The Schedule Castes And the Scheduled Tribes (Prevention Of Atrocities) Rules, 1995
(b)[ "dependent" means the spouse, children, parents, brother and sister of the victim, who are dependent wholly or mainly on such victim for support and maintenance;] [Substituted by Notification No. G.S.R. 424(E), dated 14.4.2016 (w.e.f. 31.3.1995).]
