Section 21A(1)(a) in The Hindu Marriage Act, 1955

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Union of India - Subsection

Section 21A(1)(a) in The Hindu Marriage Act, 1955

(a)a petition under this Act has been presented to a district court having jurisdiction by a party to a marriage praying for a decree for judicial separation under section 10 or for a decree of divorce under section 13; and

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Union of India - Subsection

Section 21A(1)(a) in The Hindu Marriage Act, 1955