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[Cites 0, Cited by 1] [Section 51(2)] [Section 51] [Entire Act]

Union of India - Subsection

Section 51(2)(b) in The Special Marriage Act, 1954

(b)all suits and proceedings in causes and matters matrimonial which, when this Act comes into operation, are pending in any Court, shall be dealt with and decided by such Court, so far as may be, as if they had been originally instituted therein under this Act.