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[Cites 0, Cited by 0] [Section 9(5)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(5)(b) in The Hindu Adoptions And Maintenance Act, 1956

(b)a guardian appointed or declared by a court; and (ii) “court” means the city civil court or a district court within the local limits of whose jurisdiction the child to be adopted ordinarily resides.