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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 27(1) in The Jammu and Kashmir Hindu Marriage Act, 1980

(1)Every proceeding under this Act shall be conducted in camera and it shall not be lawful for any person to print or publish any matter in relation to any such proceeding except a judgement of the High Court or of the Supreme Court printed or published with the previous permission of the Court.