Section 2(i) in The Tamil Nadu Advocates' Clerks Welfare Fund Act, 1999
(i)"dependant" means any of the following relatives of a deceased member of the Fund, namely:-(i)a widow, a minor legitimate son, an unmarried legitimate daughter or a widowed mother; and(ii)a son who has attained the age of eighteen years or a married daughter who is wholly dependant on the earnings of the member at the time of his death and is infirm;
