Section 10 in The Jammu and Kashmir Hindu Adoptions and Maintenance Act, 1960
10. Persons who may be adopted.
- No person shall be capable of being taken in adoption unless the following conditions arc fulfilled, namely :-(i)he or she is a Hindu ;(ii)he or she has not already been adopted ;(iii)he or she has not been married, unless there is a custom or usage applicable to the parties which permits persons who arc married being taken in adoption ;(iv)he or she has not completed the age of fifteen years, unless there is a custom or usage applicable to the parties which permits persons who have completed the age of fifteen years being taken in adoption.
