Section 2 in The Maharashtra Witness Protection and Security Act, 2017
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Committee" or "District Committee" means the District Witness Protection Committee and it includes Committee for Metropolitan Area and for the Commissionerate Area (other than Metropolitan Area) constituted under section 3 ;(b)"criminal trial " means the trial for serious offences ;(c)"serious offences" means those offences which are punishable with death or imprisonment for life or imprisonment for more than seven years;(d)"State Committee" means the State Witness Protection Committee constituted under section 3;(e)"witness" includes victim and his near relatives under threat in trial for serious offences.
