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 3] [Entire Act] State of Telangana - Section Section 1A in Telangana Eunuchs Act, 1329 F 1A. Definition. - Unless there is anything repugnant in the subject or context, the word 'eunuch' shall, for the purpose of this Act, include all persons of the male sex who admit to be impotent or who clearly appear to be impotent on medical inspection.
