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[Cites 0, Cited by 6] [Section 21B] [Entire Act]

Union of India - Subsection

Section 21B(1) in The Hindu Marriage Act, 1955

(1)The trial of a petition under this Act shall, so far as is practicable consistently with the interests of justice in respect of the trial, be continued from day to day until its conclusion unless the court finds the adjournment of the trial beyond the following day to be necessary for reasons to be recorded.