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 20] [Section 12] [Entire Act] Union of India - Subsection Section 12(c) in The Hindu Adoptions And Maintenance Act, 1956 (c)the adopted child shall not divest any person of any estate which vested in him or her before the adoption.
