Section 6 in The Jammu and Kashmir Hindu Adoptions and Maintenance Act, 1960
6. Requisites of a valid adoption.
- No adoption shall be valid unless-(i)the person adopting has the capacity, and also the right, to take in adoption ;(ii)the person giving in adoption has the capacity to do so;(iii)the person adopted is capable of being taken in adoption ;and(iv)the adoption is made in compliance with the other conditions mentioned in this Chapter.
