Section 2(b) in The M.P. Adjustment and Liquidation of Industrial Workers' Debt Act, 1936
(b)if during a period of twelve months preceding the month of the presentation of a liquidation petition, entirely dependent on the earnings of the industrial worker, a husband, a parent other than a widowed mother, a minor illegitimate son, an unmarried illegitimate daughter, a daughter legitimate or illegitimate if married and a minor or if widowed, a minor brother, an unmarried or widowed sister, a widowed daughter-in-law, a minor child of a deceased son, or where no parent of the industrial worker is alive, a paternal grand parent;
