SECTION 10: PERSONS WHO MAY BE ADOPTED
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.
#LawyerServices #Section #Act #Law #Statute #IndianLaw #Kanoon