Section 10 — Persons who may be adopted.
The Hindu Adoptions and Maintenance Act, 1956
No person shall be capable of being taken in adoption unless the following conditions are fulfilled, namely:― (i) he or she is a Hindu; (ii) he or she has not already been adopted; (iii) he or she has not been married, unless there is a custom or usage applicable to the parties which permits persons who are married being taken in adoption; (iv) he or she has not completed the age of fifteen years, unless there is a custom or usage applicable to the parties which permits persons who have completed the age of fifteen years being taken in adoption.Open in Lexace · Ask the AI about this section