Section 2(1)(iii) in Bihar Contributory Provident Fund Rules, 1948

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State of Bihar - Subsection

Section 2(1)(iii) in Bihar Contributory Provident Fund Rules, 1948

(iii)"Family" means the wife or wives and children of the subscriber and the widow, or widows and children of a deceased son of the subscriber, an adopted child shall be considered to be a child when the Account Officer, or, if any doubt arises in the mind of the Account Officer, the Legal Remembrancer, is satisfied that, under the personal law of the subscriber; adoption is legally recognised as conferring the status of natural child, but in this case only;

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State of Bihar - Subsection

Section 2(1)(iii) in Bihar Contributory Provident Fund Rules, 1948