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 Kerala - Subsection Section 2(h) in Kerala Construction Workers' Welfare Fund Act, 1989 (h)"family" means the husband or wife and minor sons and unmarried daughters of the construction worker and the parents solely dependent on the construction worker.
