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 20] [Entire Act] State of Jammu-Kashmir - Subsection Section 20(2) in The Jammu and Kashmir Hindu Adoptions and Maintenance Act, 1960 (2)A legitimate or illegitimate child may claim Maintenance from his or her father or mother so long as the child is a minor.
