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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(d) in The Kerala Document Writers Scribes and Stamp Vendors Welfare Fund Act, 2012

(d)"dependent" means wife or husband, minor sons, unmarried or widowed or divorced daughters, mentally or physically disabled children, father, mother who are solely dependent upon the member;