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[Cites 0, Cited by 3] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(2) in The Special Marriage Act, 1954

(2)Orders made by the Court in any proceeding under this Act under section 37 or section 38 shall, subject to the provisions of sub-section (3), be appealable if they are not interim orders, and every such appeal shall lie to the Court to which appeals ordinarily lie from the decisions of the Court given in the exercise of its original civil jurisdiction.