Section 2(i) in The Personal Injuries (Compensation Insurance) Scheme, 1972

[Cites 0, Cited by 0] [Section 2] [Entire Act]

(i)"eligible member of a family" means:-

(i)a widow lawfully married,

(ii)a legitimate son,

(iii)a legitimate daughter,

(iv)father,

(v)mother, and

(vi)any other dependent to whom the Claims Officer thinks that compensation should be paid;

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