Section 2(e) in Andhra Pradesh Advocates' Welfare Fund Act, 1987
(e)"dependent" means wife, husband, father, mother [and children or legal heirs] [Substituted for "and unmarried minor children or such of them as exist" by Act No. 4 of 2003 w.e.f. 1-6-2003, vide G.O. Ms. No. 64, Law (C), dated 19.5.2003.]
