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[Cites 0, Cited by 0] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(37) in The Provincial Small Cause Courts Act, 1887

(37)a suit for restitution of conjugal rights, [* * *] [The words "for the recovery of a wife" repealed by the Repealing and Amending Act 10 of 1914, Section 2 and Sch.II.] for the custody of a minor, or for a divorce;