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[Cites 0, Cited by 6] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(1) in The Hindu Marriage Act, 1955

(1)Every proceeding under this Act shall be conducted in camera and it shall not be lawful for any person to print or publish any matter in relation to any such proceeding except a judgment of the High Court or of the Supreme Court printed or published with the previous permission of the Court.