Section 2(e) in The Punjab Ex-servicemen Corporation Act, 1978
(e)"Ex-serviceman" means a person who is ordinarily residing in the State of Punjab and has served in any rank, whether as combatant or non-combatant, in the Indian armed forces or the armed forced of the former Indian States (but excluding the Assam Rifles, Defence Security Corps, General Reserve Engineering Force, Lok Sahayak Sena, Jammu and Kahsmir Militia and Territorial Army) for a continuous period of not less than six months after attestation and has been released, otherwise than by way of dismissal or discharge on account of misconduct or inefficiency, and in the case of a deceased or incapacitated ex-serviceman includes his wife, children, father, mother, minor brother, widowed daughter and widowed sister, wholly dependant upon ex-serviceman immediately before his death or incapacitation;
