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 3] [Entire Act] State of Jammu-Kashmir - Subsection Section 3(d) in The Jammu and Kashmir Hindu Marriage Act, 1980 (d)"uterine blood" two persons are said to be related to each other by uterine blood when they are descended from a common ancestress but by different husbands ;
