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 0] [Section 11] [Entire Act] State of Jammu-Kashmir - Subsection Section 11(iv) in The Jammu and Kashmir Hindu Adoptions and Maintenance Act, 1960 (iv)if the adoption is by a female and the person to be adopted is a male the adoptive mother is at least twenty-one years older than the person to be adopted ;
