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 14] [Entire Act] State of Jammu-Kashmir - Subsection Section 14(4) in The Jammu and Kashmir Hindu Adoptions and Maintenance Act, 1960 (4)Where a widow or an unmarried woman adopts a child any husband whom she marries subsequently shall be deemed to be the stepfather of the adopter child.
