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

State of Jharkhand - Subsection

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

(v)if prior to the date of the petition there has been any proceeding between the parties to the petition with reference to their marriage in any court in India, the result and the full particulars thereof;