Section 2(1)(ii) in The General Provident Fund (Central Service) Rules, 1960

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Union of India - Subsection

Section 2(1)(ii) in The General Provident Fund (Central Service) Rules, 1960

(ii)in the case of a female subscriber, the husband, parents, children, minor brothers, unmarried sisters, deceased son's widow and children and where no parents of the subscriber is alive, a paternal grandparent:

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Union of India - Subsection

Section 2(1)(ii) in The General Provident Fund (Central Service) Rules, 1960