Section 3(1)(i) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015

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Union of India - Subsection

Section 3(1)(i) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015

(i)Employees wife or husband, as the case may be, and two surviving unmarried children or step children wholly dependent on the employee, irrespective of whether they are residing with the employee or not

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Union of India - Subsection

Section 3(1)(i) in Pension Fund Regulatory and Development Authority (Employees Service) Regulations, 2015