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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(a) in Tamil Nadu Legislative Assembly (Medical Attendance and Treatment) Rules, 1964

(a)in the case of male Member of the Legislative Assembly - (i) parents;
(ii)wife;
(iii)legitimate children (including an adopted son and daughter); and
(iv)step children residing with and wholly dependent on him. The word "wife" includes more than one wife; and