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Union of India - Section

Section 14 in The Family Courts Act, 1984

14. Application of Indian Evidence Act, 1872.-

A Family Court may receive as evidence any report, statement, documents, information or matter that may, in its opinion, assist it to deal effectually with a dispute, whether or not the same would be otherwise relevant or admissible under the Indian Evidence Act, 1872 (1 of 1872).