Section 2(b) in Insolvency and Bankruptcy Board of India (Medical Facility to Chairperson and Whole-time Members) Scheme, 2019
(b)family mean, -(i)self;(ii)spouse;(iii)dependant parents (female employee can have either her parents or her parents-in-law as dependents);(iv)dependant sisters, widowed sisters, widowed daughters, minor brothers and minor sisters;(v)dependant children and step-children normally residing with the employee (son up to the age of twenty-five years or till his marriage, whichever is earlier, and daughter till she gets married;(vi)dependant divorced or separated daughters (including their minor children) and step-mother;
