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

State of Punjab - Subsection

Section 2(h) in The Punjab Municipal Corporation Services (Recruitment and Conditions of Service) Rules, 1978

(h)"family" means family as defined in rule 2.17 of the Punjab Civil Services Rules, Volume I, Part I; provided however, that for the purpose of Provident Fund or Gratuity, it shall be deemed to be as defined in rule XVI.I(a) of the Municipal Account Code;