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[Cites 0, Cited by 0] [Section 2(11)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(11)(iv) in The Employees' State Insurance Act, 1948

(iv)a child who is infirm by reason of any physical or mental abnormality or injury and is wholly dependant on the earnings of the insured person, so long as the infirmity continues;