(13)"Soldier" means a person in the service of the [Armed Forces or para-military forces of the Union] [Substituted for the words 'Armed Forces of the Union' hy Notification No. RD 14 LGP })9, dated 11-12-2001, w.e.f. 31-1-2002] and includes in the case of a soldier who has died while [in service] [Substituted for the words 'engaged in operation for the defence of India' by GSR 15, dated 11-2-1991, w.e.f. 14-2-1991.], the father, the mother, the spouse, the child and grand-child who were dependent upon such soldier at the time of his death:Provided that if a question arises whether any person is soldier or whether any soldier died while [in service] [Substituted for the words 'engaged in operation for the defence of India' by GSR 15, dated 11-2-1991, w.e.f. 14-2-1991.], such question shall be decided by the State Government and its decision shall be final.
