Section 2(2) in Gujarat Victim Compensation Scheme, 2013
(2)Words and expressions used herein and not 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 Clause Act 1955.
