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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 Forest Subordinate Service Rules, 2015

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