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[Cites 0, Cited by 15] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(2) in The Hindu Adoptions And Maintenance Act, 1956

(2)Any obligation under sub-section (1) shall not be enforceable if the father-in-law has not the means to do so from any coparcenary property in his possession out of which the daughter-in-law has not obtained any share, and any such obligation shall cease on the re-marriage of the daughter-in-law.