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

State of Jharkhand - Subsection

Section 3(v) in The Family Courts (Jharkhand High Court) Rules, 2004

(v)No act of the Family Court shall be invalid by reason of holding or continuing its sitting at any place of its choice or on any holiday or outside normal working hours/when such sitting is informed to the parties in advance.