Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(g) in Kerala Cultural Activists Welfare Fund Act, 2010

(g)"family" means wife or husband, minor sons and unmarried daughters of a cultural activist and includes in it his father mother and mentally retarded or physically handicapped or widowed daughters who are solely dependent upon him