Section 2(1) in Gujarat Victim Compensation Scheme, 2013
(1)In this scheme, unless the context otherwise require,-(a)"Code" 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 Gujarat; and(d)"Victim" means a person who has suffered loss or injury as a result of crime and require rehabilitation and the expression victim includes his/her dependents
