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[Cites 0, Cited by 229] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(1) in The Hindu Marriage Act, 1955

(1)All decrees made by the court in any proceeding under this Act shall, subject to the provisions of sub-section (3), be appealable as decrees of the court made in the exercise of its original civil jurisdiction, and every such appeal shall lie to the court to which appeals ordinarily lie from the decisions of the court given in exercise of its original civil jurisdiction.