Section 2(6A)(b) in The Employees' State Insurance Act, 1948

[Cites 0, Cited by 0] [Section 2(6A)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(6A)(b) in The Employees' State Insurance Act, 1948

(b)a minor illegitimate son, an unmarried illegitimate daughter or a daughter legitimate or adopted or illegitimate if married and a minor or if widowed and a minor,

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Union of India - Subsection

Section 2(6A)(b) in The Employees' State Insurance Act, 1948