Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 214] [Entire Act] State of Jharkhand - Subsection Section 214(2) in Civil Court Rules of the High Court of Judicature at Patna (2)Definitions. -(i)'The Act' means the Hindu Marriage Act, 1955 (Act XXV of 1955).(ii)'Court' means the court mentioned in section 3(b) of the Act.
