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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 11(ii) in The Jammu and Kashmir Hindu Adoptions and Maintenance Act, 1960

(ii)if the adoption is of a daughter, the adoptive father or mother by whom the adoption is made must not have a Hindu daughter or son's daughter (whether by legitimate blood relation ship or by adoption) living at the time of adoption;