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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 Marriage Act, 1980

(2)The expression 'Hindu' in any provision 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.