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 41(6)] [Section 41] [Entire Act] Union of India - Subsection Section 41(6)(b) in The Juvenile Justice (Care and Protection of Children) Act, 2000 (b)to parents to adopt a child of same sex irrespective of the number of living biological sons or daughters; or