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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Tamilnadu - Subsection

Section 2(4) in The Tamil Nadu Agricultural Labourers-Farmers (Social Security and Welfare) Act, 2006

(4)"dependent", in relation to an agricultural labourer or farmer, means any of the relatives of such member as specified below:-
(i)wife or husband, as the case may be;
(ii)children;
(iii)widow and children of the pre-deceased son; and
(iv)parents;