Section 3(b) in The Jammu and Kashmir Hindu Adoptions and Maintenance Act, 1960

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State of Jammu-Kashmir - Subsection

Section 3(b) in The Jammu and Kashmir Hindu Adoptions and Maintenance Act, 1960

(b)"maintenance" include-

(i)in all cases, provisions for food, clothing, residence, education and medical attendance and treatment;

(ii)in all cases of an unmarried daughter, also the reasonable expenses of and incident to her marriage ;