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 Madhya Pradesh - Subsection Section 2(e) in M.P. Adhivakta Kalyan Nidhi Adhiniyam, 1982 (e)"dependants" means wife, husband, father, mother, unmarried children or widowed daughter of the advocate and actually dependent on him for maintenance;
