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 Jharkhand - Subsection Section 2(h) in Jharkhand Advocates Clerks Welfare Fund Act, 2018 (h)"Dependant" means wife, husband, father, mother and unmarried minor child or children below the age of 18 years of age of a member of the Jharkhand Advocates' Clerks Welfare Fund.
