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

State of Jammu-Kashmir - Subsection

Section 2(2) in The Jammu and Kashmir Hindu Adoptions and Maintenance Act, 1960

(2)The expression "Hindu" in any portion of this act shall be construed as if it included a person who though not a Hindu by religion, is nevertheless, a person to whom this act applies by virtue of the provisions contained in this section.