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 Odisha - Subsection Section 2(h) in Orissa Advocate's Welfare Fund Rules, 1986 (h)"Family" means the Advocate's wife or in the case of female, her husband or her minor children or aged parents, actually dependent on the Advocate for maintenance;
