(h)"family", in relation to an employee, shall be deemed to consist of-(i)in the case of a male employee, himself, his wife, his children, whether married or unmarried, his dependent parents [and the dependent parents of his wife and the widow] [ Substituted by Act 22 of 1987, Section 2, for " and the widow" (w.e.f. 1.10.1987).] and children of his predeceased son, if any,(ii)in the case of a female employee, herself, her husband, her children, whether married or unmarried, her dependent parents and the dependent parents of her husband and the widow and children of her predeceased son, if any:
