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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Tripura - Subsection

Section 21(c) in The Tripura Board of Secondary Education (Terms and Conditions of Appointment and Discipline of the Employees) Rules, 1982

(c)"Member of the family" in relation to an employee means the wife or husband as the case may be and the child/children or the step-child or step-children of the employee ;