Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 47] [Entire Act] Union of India - Subsection Section 47(2) in The Parsi Marriage And Divorce Act, 1936 (2)[ Every appeal under sub-section (1) shall be heard by a Bench of two Judges of the High Court.] [Inserted by Act 5 of 1988, Section 18 (w.e.f. 15.4.1988).]
