Section 28(1)(a) in The Jammu and Kashmir Hindu Marriage Act, 1980

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State of Jammu-Kashmir - Subsection

Section 28(1)(a) in The Jammu and Kashmir Hindu Marriage Act, 1980

(a)any of the grounds for granting relief exists and the petitioner except in cases where the relief is sought by him on the ground specified in clause (ii) of section 5 or sub-section (2) of section 13 is not in any way taking advantage of his or her own wrong or disability for the purpose of such relief; and

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State of Jammu-Kashmir - Subsection

Section 28(1)(a) in The Jammu and Kashmir Hindu Marriage Act, 1980