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State of West Bengal - Section

Section 56 in The Family Courts (Calcutta High Court) Rules, 1990

56. Provision of C.P.C. and Cr.P.C. to apply

. - Save as aforesaid, the provisions of the Code of Civil Procedure, 1908, or the Code of Criminal Procedure, 1973, as the case may be, shall apply to the proceedings before the Family Court.