Section 2(1)(d)(ii) in The Workmen' S Compensation Act, 1923
(ii) if wholly dependent on the earnings of the workman at the time of his death, a son or a daughter who has attained the age of 18 years and who is infirm;
1. This Act has been extended to Goa, Daman and Diu by Reg. 12 of 1962, s. 3 and Sch.; Dadra and Nagar Haveli by Reg. 6 of 1963, s. 2 and Sch. I; Pondicherry by Reg. 7 of 1963, s. 3 and Sch. I and Laccadive, Minicoy and Amindivi Islands by Reg. 8 of 1965, s. 3 and Sch. This Act has been modified in its application to apprentices under the Apprentices Act, 1961 (52 of 1961 ) by s. 16 and Sch. to that Act. 2. Subs. by the A. O. 1950, for sub- section (2). 3. The words" except the State of Jammu and Kashmir" omitted by Act 51 of 1970, s. 2 and Sch. (w. e. f. 1- 9- 1971 ). 4. Cl. (a) omitted by Act 8 of 1959, s. 2 (w. e. f. 1- 6- 1959 ). 5. Subs. by s. 2, ibid., for the former clause (w. e. f. 1- 6- 1959 ).