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 2] [Section 2] [Entire Act] State of Bihar - Subsection Section 2(k) in The Bihar Co-operative Societies Act, 1935 (k)[ "Family" means husband, wife and their dependent sons and unmarried daughters as unit.] [Inserted by (Amendment) Act 10 of 2002.]
