Section 21(2)(c) in The Family Courts Act, 1984

[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(2)(c) in The Family Courts Act, 1984

(c)efforts which may be made by, and the procedure which may be followed by, a Family Court for assisting and persuading parties to arrive at a settlement.

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Union of India - Subsection

Section 21(2)(c) in The Family Courts Act, 1984