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[Cites 0, Cited by 0] [Section 2(6A)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(6A)(ii) in The Employees' State Insurance Act, 1948

(ii)if wholly dependant on the earnings of the insured person at the time of his death, a legitimate or adopted son or daughter who has attained the age of twenty-five years and is infirm;