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 10] [Entire Act] State of Jammu-Kashmir - Subsection Section 10(iii) in The Jammu and Kashmir Hindu Adoptions and Maintenance Act, 1960 (iii)he or she has not been married, unless there is a custom or usage applicable to the parties which permits persons who arc married being taken in adoption ;
