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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Uttar Pradesh - Subsection Section 2(7) in The U.P. Debt Relief Act, 1977 (7)"family", in relation to a debtor, means the debtor, the wife or husband, as the case may be, of such debtor and the unmarried minor children of either or both of them;
