Section 2(1)(c) in The General Provident Fund (Central Service) Rules, 1960

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Union of India - Subsection

Section 2(1)(c) in The General Provident Fund (Central Service) Rules, 1960

(c)"Family" means-

(i)in the case of a male subscriber, the wife or wives, parents, children, minor brothers, unmarried sisters, deceased son's widow and children and where no parents of the subscriber is alive, a paternal grandparent:

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Union of India - Subsection

Section 2(1)(c) in The General Provident Fund (Central Service) Rules, 1960