Section 3(39) in The General Clauses Act, 1977 (1920 A. D.)
(39)Son. - "Son", in the case of any one whose personal law permits adoption, shall include and adopted son ;[(39-A) The State. - "The State" mean the State of Jammu and Kashmir;] [Clause (39-a) substituted by Act X of Svt. 2010.]
