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

Union of India - Subsection

Section 2(1)(iii) in The Ministers (Allowances, Medical Treatment and other Privileges) Rules, 1957

(iii)'family' means except in relation to the rule in section IV a Minister's wife residing with him and legitimate children and step children residing with and wholly dependent on him. Not more than one wife is included in a family for the purpose of these rules. If the Minister is a married woman, 'family' will include her husband residing with and wholly dependent upon her;