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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(c) in The Insolvency and Bankruptcy Board of India (Employees' Service) Regulations, 2017

(c)"dependent" means-
(i)parents and step parents (a female employee can have either her parents or her parents-in-law as dependent);
(ii)sisters, widowed sister, widowed daughter, minor brother;
(iii)children and step-children (son upto the age of 25 or till his marriage, whichever is earlier, and daughter till she gets married, and handicapped son);
(iv)divorced / abandoned or separated sisters and divorced / abandoned or separated daughters, whose income from all sources doesn't exceed Rs. 10,000/- per month or such other amount, as may be decided by the Board from time to time;