Report No. 60
Section 3(16A) (New)
(16A). "daughter", in the case of any one whose personal law permits adoption, shall include an adopted daughter1.
1. This amendment should not apply to existing Acts, see section 3A (proposed).
[Ch. 3]
 |
|
|
|
|
|
|
|||
|
 |
 |
|
|
|||||
|
|
||||||||
 |
 |
|
|||||||
 |
|
||||||||
|
|
|||||||||
|
|||||||||
|
|||||||||
|
|||||||||
 |
|
||||||||
 |
|
 |
|
||||||
|
|
|
|
|
|
|
|||
|
|
|
|
|
|
|||||
|
|
|
||||||||
|
|
|
|||||||
|
|
||||||||
|
|
|||||||||
Report No. 60 Section 3(16A) (New) (16A). "daughter", in the case of any one whose personal law permits adoption, shall include an adopted daughter1. 1. This amendment should not apply to existing Acts, see section 3A (proposed). [Ch. 3] |
|||||||||
|
|||||||||
|
|||||||||
|
|
||||||||
|
|
|
|
||||||
