Section 3(3)(c) in The Punjab Lokpal Act, 1996

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State of Punjab - Subsection

Section 3(3)(c) in The Punjab Lokpal Act, 1996

(c)"Members of family" in relation to a public man includes -

(i)the wife or the husband, as the case may be, of the public man, whether residing with the public man or not but does not include a wife or husband, as the case may be, separated from the public man by a decree or order of a competent court;

(ii)son or daughter or step-son or step-daughter of the public man and wholly dependent on him but does not include a child or step child who is no longer in any way dependent on the public man or of whose custody the public man has been deprived by or under any law;

(iii)any other person related, whether by blood or marriage to the public man or to the public man's wife or husband and wholly dependent on the public man.

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State of Punjab - Subsection

Section 3(3)(c) in The Punjab Lokpal Act, 1996