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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 22(2) in The Jammu and Kashmir Hindu Adoptions and Maintenance Act, 1960

(2)Where a dependant has not obtained, by testamentary or intestate succession, any share in the estate of a Hindu dying after the commencement of this Act, the dependant shall be entitled, subject to the provisions of this Act to maintenance from those who take the estate.