Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(1)(d) in The M.P. Civil Services (Medical Attendance) Rules, 1958

(d)"Family" means-
(i)The wife or husband of a Government servant.
(ii)The parents, legitimate children including children adopted legally and step children of such Government servant residing with and wholly dependent on that Government servant.