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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Haryana - Subsection

Section 2(1)(d) in The Haryana Khadi and Village Industries Board Contributory Provident Fund Regulations, 1975

(d)"family" means -
(i)In the case of a male subscriber, the wife or wives and children of a subscriber, and the widow or widows and children of a deceased son of the subscriber :