Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Punjab - Subsection Section 2(b) in Punjab Legislative Assembly (Grant of Advance to Ministers) Rules, 1979 (b)'Family' means the spouse of the Minister and legitimate children and step children residing with and wholly dependent upon the Minister;
