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 1] [Section 25] [Entire Act] State of Jammu-Kashmir - Subsection Section 25(d) in Transfer of Property Act, 1977 (d)A transfer Rs. 500 to his niece C if she will desert her husband. The transfer is void.
