Legal Document View

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
[Cites 0, Cited by 0] [Section 23(3)] [Section 23] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 23(3)(a) in The Jammu and Kashmir Hindu Adoptions and Maintenance Act, 1960

(a)the net value of the estate of the deceased after providing for the payment of his debts ;