Section 43 in The Parsi Marriage And Divorce Act, 1936
43. [ Suits to be heard in camera and may not be printed or published [Substituted by Act 5 of 1988, Section 15, for Section 43 (w.e.f. 15.4.1988).]
(1)Every suit filed under this Act shall be tried in camera and it shall not be lawful for any person to print or publish any matter in relation to any such case except a judgment of the Court printed or published with the previous permission of the Court.(2)If any person prints or publishes any matter in contravention of the provisions contained in sub-section (1), he shall be punishable with fine which may extend to one thousand rupees.]
