Section 2(u) in The Human Immunodeficiency Virus and Acquired Immune Deficiency Syndrome (Prevention and Control) Act, 2017
(u)"relative", with reference to the protected person, means-(i)spouse of the protected person;(ii)parents of the protected person;(iii)brother or sister of the protected person;(iv)brother or sister of the spouse of the protected person;(v)brother or sister of either of the parents of the protected person;(vi)in the absence of any of the relatives mentioned at sub-clauses (i) to (v), any lineal ascendant or descendant of the protected person;(vii)in the absence of any of the relatives mentioned at sub-clauses (i) to (vi), any lineal ascendant or descendant of the spouse of the protected person;(v)"significant-risk" means-
