Section 2(1) in Rajasthan Victim Compensation Scheme, 2011
(1)In this scheme, unless the context otherwise requires, -(a)"Cede" 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 Rajasthan; and(d)[ "Victim" means a person who has suffered any loss or injury as a result of crime and requires rehabilitation and includes his or her guardian or legal heir or dependent.] [Substituted by Notification No. F. 17(154) Home-10/2010, dated 8.4.2015 (w.e.f 5.1.2012).]
