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

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State of Madhya Pradesh - Subsection

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

(c)"Family" means :-

(i)in the case of a male subscriber, the wife or wives and children of a 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)(c) in The M.P. General Provident Fund Rules, 1955