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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of West Bengal - Subsection

Section 57(ii) in The Family Courts (Calcutta High Court) Rules, 1990

(ii)The court shall normally hold its sitting at the place/places as fixed by the Government in consultation with the High Court as contemplated in sub-section (2) of section 3 of the Act: