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

State of Odisha - Subsection

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

(ii)In the case of a female member, the husband and children of the member, the dependant parents of the member or her husband and the widow and the children of the deceased son of the member: