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[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

State of Jharkhand - Subsection

Section 11(2)(c) in The High Court of Jharkhand Hindu Marriage Rules, 2017

(c)The Court may, at the instance of either party, order the attendance for examination or cross-examination of any deponent in the application for leave under the preceding rule.