(12)“family” means,—(a)in the case of an individual who has a spouse or spouses, such individual, the spouse or spouses and their minor sons and unmarried daughters, if any;(b)in the case of an individual who has no spouse, such individual and his or her minor sons and unmarried daughters;(c)in the case of an individual who is a divorced person and who has not remarried, such individual and his minor sons and unmarried daughters, whether in his custody or not; and(d)where an individual and his or her spouse are both dead, their minor sons and unmarried daughters;]1
