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

State of Rajasthan - Subsection

Section 2(1)(g) in The Rajasthan Municipalities (Contributory Provident Fund and Gratuity) Rules, 1969

(g)'Family' means-
(i)in the case of a male subscriber, the wife children whether married or unmarried, parents of the subscriber and the widow and children of a deceased son of the subscriber :