Section 3(1)(ii) in The Hindu Minority And Guardianship Act, 1956

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Union of India - Subsection

Section 3(1)(ii) in The Hindu Minority And Guardianship Act, 1956

(ii)any child, legitimate or illegitimate, one of whose parents is a Hindu, Buddhist, Jaina or Sikh by religion and who is brought up as a member of the tribe, community, group or family to which such parent belongs or belonged; and

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Union of India - Subsection

Section 3(1)(ii) in The Hindu Minority And Guardianship Act, 1956