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[Cites 0, Cited by 0] [Section 214(8)] [Section 214] [Entire Act]

State of Jharkhand - Subsection

Section 214(8)(ix) in Civil Court Rules of the High Court of Judicature at Patna

(ix)if the petition is by a husband for divorce on the ground that the wife is living in adultery, or judicial separation on the ground that his wife committed adultery with any person, the name, occupation and place of residence of such person, so far as they can be ascertained;