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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(iii) in The Salary, Allowances And Pension Of Members Of Parliament (Amendment) Act, 2003

(iii)if wholly or in part dependent on the earnings of the member at the time of his death,- (a) the parent; or(b) a minor brother or an unmarried sister; or