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

State of Tamilnadu - Subsection

Section 2(f) in The Tamil Nadu Advocates' Welfare Fund Act, 1987

(f)"dependents" means the spouse, parent and [children dependent on the member of the Fund] [Substituted for 'minor children or such of them as exist' by the Tamil Nadu Advocates Welfare Fund (Amendment) Act, 1992 (Tamil Nadu Act 56 of 1992).];