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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(2) in The Hindu Marriage (Validation Of Proceedings) Act, 1960

(2)The Courts referred to in sub-section (1) are the following namely:—The Court of an Additional Judge, Additional District Judge, Joint District Judge, Assistant District Judge, Assistant Judge and any other Court, by whatever name called not being lower in rank than the Courts of a Subordinate Judge.