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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 36(2)(c) in The Jammu and Kashmir Hindu Marriage Act, 1980

(c)any legal proceeding or remedy in respect of any privilege, obligation, liability ; and such legal proceeding or remedy may be instituted, continued or enforced under this Act.