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 Telangana - Subsection Section 2(f) in Telangana Advocates' Clerks Welfare Fund Act, 1992 (f)'Dependent' means wife, husband, father, mother [or children or legal hairs;] [The words 'and unmarried minor children or such of them as exist' substituted by Act No. 4 of 2003.]
