Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7(6)] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(6)(b) in Rajasthan Education Assistant Services Rules, 2013

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