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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(g) in The Orissa State Electricity Board Employee's Provident Fund Rules, 1965

(g)"Family" shall mean:
(i)In the case of male member, the wife or wives and children and dependent parents of the members and the widow or widows and the children of the deceased son of the member.