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] [Entire Act] State of Jammu-Kashmir - Section Section 29 in The Jammu and Kashmir Hindu Adoptions and Maintenance Act, 1960 29. Repeals. - Sub-section (2) of section 27 of the Hindu Succession Act, 1956 (XXXVIII 1956) is hereby repealed.
