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[Cites 0, Cited by 38] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(2) in The Hindu Marriage Act, 1955

(2)Orders made by the court in any proceeding under this Act under section 25 or section 26 shall, subject to the provisions of sub-section (3), be appealable if they are not interim orders, 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.