Section 3(1)(h) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001

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Securities And Exchange Board Of India - Subsection

Section 3(1)(h) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001

(h)"family" means

(i)In the case of male employee, his wife, whether residing with him or not, but does not include a legally separated wife and in case of a woman employee her husband, whether residing with her or not, but does not include a legally separated husband.

(ii)Children or step children of the employee whether residing with him or not and dependent wholly on such employee but does not include children or step children of whose custody the employee has been deprived of by or under any law; and

(iii)Any other person related to, by blood or marriage to the employee or to his spouse and wholly dependent upon such employee.

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Securities And Exchange Board Of India - Subsection

Section 3(1)(h) in Securities and Exchange Board of India (Employees' Service) Regulations, 2001