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 12] [Section 14] [Entire Act] Union of India - Subsection Section 14(1) in The Hindu Adoptions And Maintenance Act, 1956 (1)Where a Hindu who has a wife living adopts a child, she shall be deemed to be the adoptive mother.
