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[Cites 0, Cited by 67] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(3) in The Family Courts Act, 1984

(3)Nothing in sub-section (1) or sub-section (2) shall prevent a Family Court from laying down its own procedure with a view to arrive at a settlement in respect of the subject-matter of the suit or proceedings or at the truth of the facts alleged by the one party and denied by the other.