Section 3 — Declaration of reciprocal arrangements.

The Maintenance Orders Enforcement Act, 1921
1 [3. Declaration of reciprocal arrangements.— If the Central Government is satisfied that legal provision exists in any country or territory outside India for the enforcement within that country or territory of maintenance orders made by Courts in India, the Central Government may, by notification in the Official Gazette, declare that this Act applies in respect of that country or territory and thereupon it shall apply accordingly.]

Official Hindi (PDF) ↗

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