Section 2(1)(ii) in The M.P. General Provident Fund Rules, 1955

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State of Madhya Pradesh - Subsection

Section 2(1)(ii) in The M.P. General Provident Fund Rules, 1955

(ii)in the case of a female subscriber, the husband and children of the subscriber, and the widow or widows and children of a deceased son of the subscriber :

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State of Madhya Pradesh - Subsection

Section 2(1)(ii) in The M.P. General Provident Fund Rules, 1955