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 Maharashtra - Subsection Section 2(g) in The Maharashtra Advocates Welfare Fund Act, 1981 (g)“dependents” means wife, husband, father, mother, minor children or any married daughter who is divorced or who is depending on the member of the Fund;
