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

Union of India - Subsection

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

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