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[Cites 0, Cited by 13] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(1) in The Family Courts Act, 1984

(1)In every suit or proceeding, endeavour shall be made by the Family Court in the first instance, where it is possible to do so consistent with the nature and circumstances of the case, to assist and persuade the parties in arriving at a settlement in respect of the subject-matter of the suit or proceeding and for this purpose a Family Court may, subject to any rules made by the High Court, follow such procedure as it may deem fit.