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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 3(e) in Jammu and Kashmir Civil Services (Medical Attendance-Cum-Allowance) Rules, 1990

(e)"Family" means wife or husband, children including adopted children, step-children and parents (and minor brothers and minor sisters) living with the Government servant and wholly dependent upon him;