Section 13(1A)(i) in The Hindu Marriage Act, 1955

[Cites 0, Cited by 30] [Section 13(1A)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(1A)(i) in The Hindu Marriage Act, 1955

(i)that there has been no resumption of cohabitation as between the parties to the marriage for a period of one year or upwards after the passing of a decree for judicial separation in a proceeding to which they were parties; or

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Union of India - Subsection

Section 13(1A)(i) in The Hindu Marriage Act, 1955