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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 14(2) in The Jammu and Kashmir Hindu Adoptions and Maintenance Act, 1960

(2)Where an adoption has been made with the consent of more than one wife, the senior most in marriage among them shall be deemed to be the adoptive mother and the others to be step-mothers.