Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Madhya Pradesh - Subsection Section 2(b) in The M.P. Madhyamik Shiksha Niyam, 1966 (b)"Dependent" means any of the relations of deceased/subscriber as defined in Rule 2(1) (iii) of the Madhya Pradesh Contributory Provident Fund Rules;
