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[Cites 0, Cited by 0] [Section 7(6)] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(6)(b) in Rajasthan Women Empowerment (State and Subordinate) Service Rules, 2017

(b)"Dependent" means the spouse of the deceased/permanently incapacitated person, son/adopted son. unmarried daughter/unmarried adopted daughter who were wholly dependent on deceased/permanently incapacitated Armed Forces Service Personnel/Para Military Personnel;