Mobile View
Main Search Forums Advanced Search Disclaimer
Loading...
User Queries
[Section 2(ee)] [Section 2] [Complete Act]
Central Government Act
Section 2(ee)(ii) in The Plantations Labour Act, 1951
(ii) the legitimate and adopted children of the worker dependent upon him or her, who have not completed their eighteenth year, and includes, where the worker is a male, his parents dependent upon him;]