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 2] [Section 3] [Entire Act] Union of India - Subsection Section 3(d) in The Hindu Marriage Act, 1955 (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;
