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[Cites 0, Cited by 51] [Section 7] [Entire Act]

Union of India - Subsection

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

(2)Subject to the other provisions of this Act, a Family Court shall also have and exercise-
(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
(b)such other jurisdiction as may be conferred on it by any other enactment.