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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Meghalaya - Subsection

Section 2(d) in The Allotment of Government Residences (General Pool) Rules, 1990

(d)"member of the family" means the wife or husband, as the case may be, and children, step children, legally adopted children, parents, brothers and sisters as ordinarily reside with and are dependent on, the officer;