Family Courts Act, 1984
11. Proceedings to be held in camera
In every suit or proceedings to which this Act applies, the proceedings may be held in camera if the Family Court so desires and shall be so held if either party so desires.
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Family Courts Act, 1984 11. Proceedings to be held in camera In every suit or proceedings to which this Act applies, the proceedings may be held in camera if the Family Court so desires and shall be so held if either party so desires. |
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