Section 7 in The Marriage Laws (Amendment) Act, 2001
7. Amendment of section 38.-
In section 38 of the Special Marriage Act, the following proviso shall be inserted, namely:-" Provided that the application with respect to the maintenance and education of the minor children, during the proceeding, under Chapter V or Chapter VI shall, as far as possible, be disposed of within sixty days from the date of service of notice on the respondent.".
