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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(e) in The Himachal Pradesh Advocates Welfare Fund Act, 1996

(e)"dependents" means the spouse, parent and children dependent on the member of the Fund and includes his widowed daughter and major children who suffer from physical disability or insanity and who are maintained by him or such of them who survive on his death;