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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Chattisgarh - Subsection

Section 3(e) in The Chhattisgarh State Electricity Board General Provident Fund Regulations, 2001

(e)"Family" means-
(i)In the case of a male member, the wife, children whether married or unmarried, deceased son's widow and children and dependent parents of the member :