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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Bihar - Subsection

Section 2(1)(b) in Compensation Scheme for Women Victims/Survivors of Sexual Assault/other Crimes, 2019

(b)"Dependent" includes husband, father, mother, grandparents, unmarried daughter and minor children of the victim as determined by the State Legal Services Authority or DLSA on the basis of the report of the Sub-Divisional Magistrate of the concerned area/Station House officer/Investigating officer or on the basis of material placed on record by the dependents by way of affidavit or on its own enquiry.