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[Cites 0, Cited by 0] [Section 2(24)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(24)(b) in Code on Social Security, 2020

(b)if wholly dependant on the earnings of the employee at the time of his death, a legitimate or adopted son or a daughter who has attained the age of eighteen years and who is infirm; except for the purposes of Chapter IV wherein the word "eighteen" occurring in this sub-clause shall be deemed to have been substituted by the word "twenty-five";