Section 2(1)(j) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003

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

Telecom Regulatory Authority Of India - Subsection

Section 2(1)(j) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003

(j)"Family" means, -

(i)in the case of a male subscriber, his wife or Wives, children, parents, minor brothers, unmarried sisters, deceased son's widow and children and where no parent of the subscriber is alive, a paternal grand parent:

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Telecom Regulatory Authority Of India - Subsection

Section 2(1)(j) in The Telecom Regulatory Authority of India (Contributory Provident Fund) Rules, 2003