Section 2(1)(d) in The Employee's Compensation Act, 1923

[Cites 0, Cited by 115] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(d) in The Employee's Compensation Act, 1923

(d)"dependant" means any of the following relatives of deceased employee, namely:—

(i)a widow, a minor legitimate or adopted son, an unmarried legitimate or adopted daughter or a widowed mother; and

(ii)if wholly dependant on the earnings of the employee at the time of his death, a son or a daughter who has attained the age of 18 years and who is infirm;

(iii)if wholly or in part dependant on the earnings of the employee at the time of his death,—

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Union of India - Subsection

Section 2(1)(d) in The Employee's Compensation Act, 1923