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State of Jharkhand - Section

Section 24 in The High Court of Jharkhand Hindu Marriage Rules, 2017

24.

Appeal under the Act shall be governed by the relevant rules in the High Court of Jharkhand Rules, 2001, General Letters, Circulars, Orders, Civil Court Rules framed by the High Court of Jharkhand, as the case may be, so far as they may be applicable.