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 1] [Section 21] [Entire Act] Union of India - Subsection Section 21(viii) in The Hindu Adoptions And Maintenance Act, 1956 (viii)his or her minor illegitimate son, so long as he remains a minor;
