Section 2 in Gujarat Victim Compensation Scheme, 2013
2. Definitions.
(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(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.
