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[Cites 0, Cited by 33] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(g) in The Employees' Provident Funds Scheme, 1952

(g)"family" means-
(i)[in the case of a male member, his wife, his children, whether married or unmarried, his dependant parents and his deceased son's widow and children:] [Substituted by G.S.R. 351, dated 3.3.1966.]