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[Cites 0, Cited by 0] [Section 7(7)] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(7)(b) in Rajasthan Petroleum State and Subordinate Service Rules, 2012

(b)"Dependent" means spouse of the deceased/permanently incapacitated person, son/adopted son, unmarried daughter/unmarried adopted daughter who were wholly dependent on the deceased/permanently incapacitated Armed Forces Service Personnel I Pan Military Personnel; Note: Adopted son/daughter means legally adopted son/daughter by the deceased /permanently incapacitated person during his/her life.