Section 2(24)(c) in Code on Social Security, 2020

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Union of India - Subsection

Section 2(24)(c) in Code on Social Security, 2020

(c)if wholly or in part dependent on the earnings of the employee at the time of his death,-

(i)a widower;

(ii)a parent other than a widowed mother;

(iii)a minor illegitimate son, an unmarried illegitimate daughter or a daughter legitimate or illegitimate or adopted if married and a minor or if widowed and a minor;

(iv)a minor brother or an unmarried sister or a widowed sister if a minor;

(v)a widowed daughter-in-law;

(vi)a minor child of a pre-deceased son;

(vii)a minor child of a pre-deceased daughter where no parent of the child is alive, or;

(viii)a grandparent if no parent of the employee is alive.

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Union of India - Subsection

Section 2(24)(c) in Code on Social Security, 2020