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[Cites 0, Cited by 19] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1) in The Hindu Adoptions And Maintenance Act, 1956

(1)No adoption shall be made after the commencement of this Act* by or to a Hindu except in accordance with the provisions contained in this Chapter, and any adoption made in contravention of the said provisions shall be void.