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Union of India - Section

Section 28 in The Parsi Marriage And Divorce Act, 1936

28. Practitioners in Matrimonial Courts

.All legal practitioners entitled to practise in a High Court shall be entitled to practise in any Court constituted under this Act, and all legal practitioners entitled to practise in a District Court shall be entitled to practise in any Parsi District Matrimonial Court constituted under this Act.