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[Cites 0, Cited by 0] [Section 2(33)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(33)(d) in Code on Social Security, 2020

(d)a child who is infirm by reason of any physical or mental abnormality or injury and is wholly dependent on the earnings of the employee or an unorganised worker, as the case may be, so long as the infirmity continues;