Section 2(1)(ii) in The General Provident Fund (U.P.) Rules, 1985

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Uttar Pradesh - Subsection

Section 2(1)(ii) in The General Provident Fund (U.P.) Rules, 1985

(ii)in the case of a female subscriber, the husband and children of a subscriber and the widow or widows and children of a deceased son of a subscriber :

Legal Document View

Unlock Advanced Research with PRISMAI

State of Uttar Pradesh - Subsection

Section 2(1)(ii) in The General Provident Fund (U.P.) Rules, 1985