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[Cites 0, Cited by 69] [Section 7(2)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2)(a) in The Family Courts Act, 1984

(a)the jurisdiction exercisable by a Magistrate of the First Class under Chapter IX (relating to order for maintenance of wife, children and parents) of the Code of Criminal Procedure, 1973 (2 of 1974); and