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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(b) in Tamil Nadu Legislative Assembly (Medical Attendance and Treatment) Rules, 1964

(b)in the case of female Member of the Legislative Assembly -
(i)parents;
(ii)husband; and
(iii)children (including an adopted son and daughter) residing with and wholly dependent on her.]