Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 12] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(c) in The Provident Funds Act, 1925

(c)"dependant" means any of the following relatives of a deceased subscriber to, or a depositor in, a Provident Fund, namely, a wife, husband, parent, child, minor brother, unmarried sister and a deceased son' s widow and child, and, where no parent of the subscriber or depositor is alive, a paternal grandparent;