Section 46(1)(f) in The Employees' State Insurance Act, 1948

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Union of India - Subsection

Section 46(1)(f) in The Employees' State Insurance Act, 1948

(f)payment to the eldest surviving member of the family of an insured person who has died, towards the expenditure on the funeral of the deceased insured person, or, where the insured person did not have a family or was not living with his family at the time of his death, to the person who actually incurs the expenditure on the funeral of the deceased insured person (to be known as funeral expenses):

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Union of India - Subsection

Section 46(1)(f) in The Employees' State Insurance Act, 1948