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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 25(3) in The Jammu and Kashmir Hindu Marriage Act, 1980

(3)Every appeal under this Act shall be heard as expeditiously as possible and endeavour shall be made to conclude the hearing within three months from the date of service of notice of appeal on the respondent.